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Lt.Cdr Pawan Kumar vs Union Of India on 13 September, 2021

Bench: D.Y. Chandrachud, B.V. Nagarathna

                                                                  1

     ITEM NO.6                        Court 3 (Video Conferencing)                      SECTION X

                                       S U P R E M E C O U R T O F              I N D I A
                                               RECORD OF PROCEEDINGS

                                      Writ Petition(s)(Civil)             No(s).520/2021

     LT.CDR PAWAN KUMAR & ORS.                                                        Petitioner(s)

                                                                 VERSUS

     UNION OF INDIA & ORS.                                                            Respondent(s)

     (FOR ADMISSION )

     Date : 13-09-2021 This petition was called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MRS. JUSTICE B.V. NAGARATHNA


     For Petitioner(s)                        Mr. Jaideep Singh, Adv.
                                              Mr. Abhishek Gautam, AOR

     For Respondent(s)



                            UPON hearing the counsel the Court made the following
                                                   O R D E R

1 The petition under Article 32 is by former Short Service Commissioned Officers of the Logistics branch of the Indian Navy. It is stated that they served between 6 August 2007 and 6 August 2019 and were released pursuant to an order dated 2 August 2018.

2 Recently, while dealing with a similar petition under Article 32 of the Constitution by the officers of the Indian Navy, this Court has relegated them to the remedy Signature Not Verified before the Armed Forces Tribunal 1 by its order dated 24 August 2021 in Cdr T Digitally signed by Sanjay Kumar Rajkumar v Union of India & Anr2.

14:27:51 IST Reason: 1 “AFT” 2 Writ Petition (Civil) No 1480 of 2020  2 3 Following the above order, we are of the view that the petitioners must pursue their claim before the AFT. Granting liberty to the petitioners, we dispose of the petition. However, all the rights and contentions of the parties are kept open to be agitated before the AFT.

4 Pending application, if any, stands disposed of.

       (SANJAY KUMAR-I)                                (SAROJ KUMARI GAUR)
          AR-CUM-PS                                       COURT MASTER