Vinod Kumar vs Union Of India & Others
2023 Latest Caselaw 15757 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                           .
                                                      CWP No.7504 of 2023





                                                      Decided on: 09.10.2023

    Vinod Kumar                                                        ....Petitioner.





                Versus
    Union of India & others                                          .... Respondents.

    Coram





    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    For the petitioner     :    Mr. Mehar Chand Thakur, Advocate.

    For the Respondents               :      Mr. Balram Sharma, Deputy Solicitor
                          r                  General of India.

    Ajay Mohan Goel, Judge (Oral)

Notice. Mr. Balram Sharma, learned Deputy Solicitor

General of India, accepts notice on behalf of the respondents.

2. The petitioner had earlier approached this Court by

way of CWP No.5820 of 2023, titled as Vinod Kumar vs. Union of

India and Ors., which was withdrawn by the petitioner with liberty

to file a petition before the appropriate Forum. Thereafter, the

petitioner approached learned Armed Forces Tribunal and without

any formal adjudication by learned Armed Forces Tribunal with

regard to maintainability of the proceedings so filed by the

Whether reporters of the local papers may be allowed to see the judgment?

petitioner simply on the basis of objections raised to the petition so

filed before the Registry of learned Armed Forces Tribunal, the

.

petitioner has approached this Court.

3. Incidently, one of the objections raised by the Registry

of learned Armed Forces Tribunal, Chandigarh Bench, was that

learned counsel for the applicant was to specify whether the matter

was maintainable before it or not.

4.

    mis­conceived
                     r     herebyto

In this view of the matter, present proceedings being

are dismissed. Pending miscellaneous

applications, if any, stand disposed of.

(Ajay Mohan Goel)

Judge October 09, 2023 (Rishi)