AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 193 wordsWhile working as a Sepoy, the respondent was found guilty of the charge framed against him and he was sentenced to imprisonment for two years and dismissal from service. The Armed Forces Tribunal, Principal Bench, New Delhi set aside the order dated 28.01.2008 by which the punishment was imposed and declared that the appellant shall be deemed to have been discharged on the date of completion of his engagement. The Tribunal held that the respondent is entitled to pensionary and other consequential benefits. Miscellaneous application No.237 of 2014 filed by the respondent was allowed by the Tribunal by an order dated 08.05.2014 and the earlier order dated 17.04.2014 was modified. The contention of the respondent that he was entitled for reinstatement was accepted.
We are informed by the learned counsel for the respondent that he was, in fact, reinstated and that he has retired on attaining the age of superannuation. We are informed that he is also receiving the pensionary benefits.
In view of the aforesaid facts, we see no reason to interfere. The appeal is, accordingly, dismissed. Pending application, if any, stand disposed of.
However, the question of law is kept open.