Rajesahwar Singh vs The Commandant
2023 Latest Caselaw 3673 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 7409 of 2021 (RAJESAHWAR SINGH AND OTHERS Vs THE COMMANDANT AND OTHERS)

Dated : 01-03-2023 Shri Parag Tiwari - Advocate for the petitioners.

Learned counsel for the petitioner informs that though the Larger Bench of this Court is seized of the issue raised herein, but the Apex Court in a recent decision dated 31.10.2022 passed in Civil Appeal No.7970/2022 has dismissed the petition of Union of India preferred against order of Armed Forces

Tribunal in following terms:-

"Application for leave to appeal is allowed. Delay condoned.

We have heard learned Additional Solicitor General for the appellant and perused the record. We do not see any cogent reason to entertain the appeal. The judgment impugned does not warrant any interference.

The appeal is dismissed."

In this view of the matter, it is submitted by learned counsel that issue is

no more res integra.

Ms. Kanak Gaharwar, who normally appears for Union of India is directed to seek instructions.

List in the next week mentioning the name of Ms. Kanak Gaharwar in the cause list.

(SHEEL NAGU) JUDGE

Signature Not Verified Signed by: MOHAMMED MOHSIN QURESHI Signing time: 3/2/2023 4:51:56 PM

mohsin

Signature Not Verified Signed by: MOHAMMED MOHSIN QURESHI Signing time: 3/2/2023 4:51:56 PM