JUDGEMENT
-
(1.)Allowed, subject to just exceptions.
WP (C) No.7760/2013
(2.)The petitioner in the instant case assails the order dated 21st November, 2013 passed by the Armed Forces Tribunal (AFT), Principal Bench, New Delhi in OA No.458/2013 praying for quashing of the PPO No.08/14/A/Rev.0791/2009 dated 20th April, 2009 and an order passed by the Deputy Controller of Defence Accounts (AF), Subroto Park, New Delhi, respondent no.4 herein, dated 25th February, 2013 rejecting the representation of the petitioner.
(3.)The petitioner in the instant case is an officer of the Indian Air Force serving in the Metrological Branch. The petitioner's request for premature retirement was favourably considered by the respondents and he proceeded on such retirement w.e.f 31st January, 2003.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.