LAWS(KAR)-2001-2-31

S K SINGH Vs. UNION OF INDIA

Decided On February 07, 2001
SGT.SINGH S.K. Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) HEARD the arguments of the learned Counsels on both sides.

(2.) PETITIONER was "enrolled" as an "airman" in the Indian Air Force on 11-8-1973 for a period of 15 years. On expiry of this initial period of 15 years of his appointment, he was granted extension of service for 6 years and it was followed by another extension of 5 years. Admittedly, the period of final extension of service so granted to him expired on 1-9-1999. In the meantime, he was served with the memo dated 5-8-1998, vide Annexure-C, from his respondents, superior authority informing him, inter alia, that:

(3.) RESPONDENTS have filed their statement of objections supporting the impugned order at Annexure-C and explaining the circumstances justifying issuance thereof.