SURESH CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner by means of the present petition sought the following reliefs:

(2.) The brief facts giving rise to this petition are that on 31.12.1986 the petitioner was enrolled in the 'Indian Coast Guard' as "Navik". He was medically fit at the time of his enrolment and was assessed in Medical Category S1A1 and later promoted as "Uttam Navik" in the year 1991, thereafter as "Pradhan Navik" in January, 1997.

(3.) Vide order dated 30.7.2010 the matter was ordered to be sent to Armed Forces Tribunal, as the Counsel for the parties submitted that the matter fell within the jurisdiction of the said Tribunal, but on the request of the respective Counsel it was sent back on the ground that it relates to Coast Guard and is covered under CCS Rules.