Chothmal S/O Shri Girdhari Gurjar vs The Union Of India
2021 Latest Caselaw 414 Raj/2

Citation : 2021 Latest Caselaw 414 Raj/2
Judgement Date : 19 January, 2021

Rajasthan High Court

Chothmal S/O Shri Girdhari Gurjar vs The Union Of India on 19 January, 2021

Bench: Sanjeev Prakash Sharma

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 562/2021

Chothmal S/o Shri Girdhari Gurjar, Aged About 22 Years, R/o
Village Devla Nada, Post Chainpura Dantli, Tehsil And District
Sikar (Raj.)
                                                                    ----Petitioner
                                    Versus
1.      The    Union     Of    India,       Through         Secretary    To    The
        Government, Ministry Of Defence, Government Of India,
        New Delhi-110011.
2.      Chief Of Army Staff, Ihq Of Mod (Army), New Delhi.
3.      Director General Of Rtg (Rtg-5) (Or), A.g. Branch, West
        Block-Iii, Rk Puram, New Delhi-110066.
4.      Dy. Director General Recruiting, Rajasthan, Jaipur.
5.      Recruiting Officer, Ro (Hq), Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Yogendra Singh For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

19/01/2021

The selection for the post of Soldier is under the Army Act

and therefore, the Armed Forces Tribunal ("AFT") would have

jurisdiction to examine the matters relating to

selection/recruitment.

This court has taken a similar view in the case of

Manwinder Singh Rajawat Vs. Union of India & Anr., SB

Civil Writ Petition No.10478/2020, decided vide order

dated 07.01.2021. After considering the judgment passed by

(2 of 3) [CW-562/2021]

this court in the case of Nathulal Gurjar Vs. Union of India,

reported in 2014 (2) WLC 244, the Court observed as under:-

"11. Section 2 of the Act of 1950 has been referred to show as to who are the persons subject to Act of 1950 and if substance of the provision is looked into, it means those, who are enrolled or appointed apart from commission officers. If, that is so, then what is the significance of Section 3(o)(ii) of the Act of 2007 where the word "appointment" has been used. Section 10 of the Act of 1950 is relevant where subject matter of the Act of 1950, is given. There president may grant commission to an officer or appoint any person as a warrant officer. If that is so, the Act of 1950 covers the matter of appointment, which is to be given by the president. Section 11 provides about ineligibility of aliens for enrollment and Section 13 -of the Act of 1950 provides procedure before enrolling officers. Section 14 of the Act of 1950 provides mode of enrollment. Conjoint reading of the Act of 1950 along with Section 3(o)(ii) of the Act of 2007 makes it clear that controversy in regard to appointment is nothing but under the Act of 1950 and if, that is the position, jurisdiction to resolve the dispute pertaining to appointment lies in' the jurisdiction of AFT. The purpose and object for enactment of the Act of 2007 was to take away, all the service matters relating to Army, Navy and Air Force from the jurisdiction of the High Court and to be brought before the Tribunal. If any matter relating to appointment in Army is excluded from the jurisdiction of AFT then would be against the object of the enactment.

12. Taking note of the aforesaid, I am unable to accept the arguments of learned counsel for the petitioner/s so as to exercise jurisdiction of this Court in relation to matter of appointment. The jurisdiction lies with the AFT and otherwise petitioners are not remedy-less, inasmuch as, if the jurisdiction does not lie to this Court, grievance of petitioners would be redressed by the Tribunal where jurisdiction exists.

13. Accordingly, both the writ petitions are ordered to be transferred to the Armed Forces Tribunal and be treated as disposed of from this Court."

The view of this Court is also affirmed in view of the

judgment passed by the Supreme Court in case of Union of

(3 of 3) [CW-562/2021]

India and ors. Vs. Major General Shri Kant Sharma and Anr.

reported in 2015(6) SCC 773 wherein the Supreme Court held as

under:

"36. The aforesaid decisions rendered by this Court can be summarised as follows:

(i)The power of judicial review vested in the High Court under Article 226 is one of the basic essential features of the Constitution and any legislation including Armed Forces Act, 2007 cannot override or curtail jurisdiction of the High Court under Article 226 of the Constitution of India.(Refer: L. Chandra and S.N. Mukherjee).

(ii)The jurisdiction of the High Court under Article 226 and this Court under Article 32 though cannot be circumscribed by the provisions of any enactment, they will certainly have due regard to the legislative intent evidenced by the provisions of the Acts and would exercise their jurisdiction consistent with the provisions of the Act.(Refer: Mafatlal Industries Ltd.).

(iii)When a statutory forum is created by law for redressal of grievances, a writ petition should not be entertained ignoring the statutory dispensation. (Refer: Nivedita Sharma).

(iv)The High Court will not entertain a petition under Article 226 of the Constitution if an effective alternative remedy is available to the aggrieved person or the statute under which the action complained of has been taken itself contains a mechanism for redressal of grievance. (Refer: Nivedita Sharma)."

Keeping in view the above, the writ petition is dismissed

with liberty to approach the appropriate Armed Forces Tribunal for

the purpose.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670-146