Air Force Tribunal
Case BriefsSupreme Court

“Challenging the basis of promotion after having participated in the process on consideration of promotion and having been declared unsuccessful thereunder, is not a valid ground to impugn the policy/method”

Ministry of Defence
Legislation UpdatesNotifications

On 12-6-2023, the Ministry of Defence issued a notification permitting females for enrolment in the Indian Air Force as Agniveervayu (Combatant) and

Delhi High Court
Case BriefsHigh Courts

Even though petitioners have claimed that deduction of an amount of their contribution to the Society is permitted by the Ministry of Finance and that the land to run the Society is allocated by the Government, we find that purpose to provide aid in the form of sanction and land to the Society is to enable it to function smoothly to the benefit of its members. However, this does not establish that these functionaries are being run by the Air Force or the Central Government.

Armed Forces Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

AFT held that there was no violation of principles of natural justice while discharging the applicant from service. Further, there is no place for generosity or misplaced sympathy on the part of the judicial forums particularly in the matter of recruitment and employment in a sensitive establishment like the Armed Forces.

Case BriefsSupreme Court

Supreme Court: The bench of Dr. DY Chandrachud and Hemant Gupta, JJ has held that “A person who has been enrolled as

Case BriefsSupreme Court

Supreme Court: Dismissing the present appeal wherein the appellant (enrolled as an airman with the Indian Air Force) had challenged the decision