Citation : 2023 Latest Caselaw 2450 UK
Judgement Date : 23 August, 2023
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
AND
THE HON'BLE SRI JUSTICE RAKESH THAPLIYAL
WRIT PETITION (S/B) NO. 383 OF 2023
23RD AUGUST, 2023
Between:
Chandan Kumar ...... Petitioner
and
Union of India & others ...... Respondents
Counsel for the petitioner : Mr. Abhishek Srivastava, learned
counsel
Counsel for the respondents : Mr. Atul Bhatt, learned Standing
Counsel for the Union of India
The Court made the following:
JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)
The petitioner has preferred the present
petition to assail the judgment and order passed by the
Armed Forces Tribunal, Lucknow Bench, in Review
Application No. 52 of 2019, dated 16.10.2019, which the
petitioner had preferred against the judgment and order
dated 09.08.2017, passed in Transfer Application No. 30
of 2017, titled "Chandan Kumar Vs Union of India and
others", as well as the judgment and order passed in
Original Application No. 36 of 2019, dated 17.01.2019,
and judgment and order dated 09.08.2017, passed in
2
Transfer Application No. 30 of 2017. Other
consequential reliefs have also been sought by the
petitioner.
2) We have dealt with an identical matter in the
case of Hasrat Khan Vs Union of India and others, Writ
Petition (S/B) No. 367 of 2023, and we have dismissed
the said petition on 11.08.2023.
3) Following the said order, the present petition
is also dismissed.
4) Stay application (IA No. 01 of 2023) also
stands disposed of.
________________
VIPIN SANGHI, C.J.
________________
RAKESH THAPLIYAL, J.
Dt: 23rd AUGUST, 2023 Negi
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