Lt Purushark Suyal Vs Union of India & Ors

Armed Forces Tribunal Principal Bench, New Delhi 22 Dec 2021 OA 2855 Of 2021 (2021) 12 AFT CK 0027
Bench: Division Bench

Judgement Snapshot

Case Number

OA 2855 Of 2021

Hon'ble Bench

Rajendra Menon, Chairperson, (J); P.M. Hariz, Member (A)

Advocates

Rajiv Manglik, Anil Gautam

Judgement Text

Translate:

Issue Notice to the respondents. Notice is accepted by Shri Anil Gautam, learned counsel for the respondents. Let the counter affidavit be filed within

four weeks with copy to the learned counsel for the applicant, who may file rejoinder, if any, within two weeks thereafter.

In the meanwhile, it is directed that the resignation of the applicant accepted be given effect to. With regard to the deposit of Rs.5,33,874/-, the fees

for training which is to be refunded by the applicant, the applicant shall furnish a bank guarantee to the satisfaction of the Competent Authority for the

said amount and bank guarantee shall be kept alive during the pendency of this petition. Subject to the applicant’s furnishing the aforesaid bank

guarantee, the respondents shall release the applicant.

List the matter on 2nd February, 2022.

Copy of this order be given ‘Dasti’.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More