Tribunals and CommissionsDivision Bench

Maj Gen Rajiv Mohan Gupta vs Union of India & Ors.

Armed Forces Tribunal · Decided on 8 September 2021 · Citation: (2021) 09 AFT CK 0012

HON’BLE JUDGES
Rajendra Menon, Chairperson (J) · P.M. Hariz, Member (A)
CASE NUMBER
OA 1883 Of 2021

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Judgment

6 paragraphs · 130 words

Pursuant to our order passed on 06.09.2021, learned counsel for the respondents produced copy of the MoD letter dated 06.09.20021 vide which, the Review Special Promotion Board (AFMS): AMC, which was earlier scheduled on 07.09.2021, has been cancelled. In light of this letter, we direct that the respondents finalise the result of the Review Special Promotion Board (AFMS) 2020 in respect of the applicant.

Consequent to the promulgation of that result, the Review Special Promotion Board (AFMS) 2021 may then be held.

Issue Notice to the respondents. Notice is accepted by Shri Harish V. Shankar, learned counsel for the respondents.

Counter affidavit be filed within four weeks with copy to the learned counsel for the applicant.

List the matter on 25th October, 2021.

Copy of this order be given 'Dasti'.