(1.) STANDING before us, as the petitioner in this writ petition, made under Article 226 and 227 of the Constitution of India, is a decorated officer of the Indian Air Force, a recipient of Visistha Sewa Medal, presently holding the rank of Air Commodore after having served the Indian Air Force since 1983 as a fighter pilot of the highest caliber with an impeccable and unblemished service record. The petitioner has come to this Court, having been unsuccessful in invoking the jurisdiction of the Armed Forces Tribunal (hereinafter referred to as 'the AFT'), the petitioner's grievance being that he is a victim of harassment, humiliation and persecution in a systematic, concerted and vindictive manner by the respondents, because the petitioner had raised his voice against mal-administration and corruption leading to low quality of construction of Airbase for operation of well known Sukhoi-SU-30 MKI Aircrafts.
(2.) THE case of the petitioner, leading to filing of the present writ petition, may, in brief, be set out as under:
(3.) COUNTERING the case, as set up by the respondents, the petitioner submits that the relevant provision, which govern the present proceeding, are not contained in Para 790 of the Air Force Regulations, 1969, but Rule 156(2) of the Rules inasmuch as his identity was already known to one and all from the time the purported anonymous letter was allegedly received, on 07.03.2012, by the authorities concerned.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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