- (1.) BY filing this writ petitioner, under article 227 of the Constitution of India, the applicant of O.A.No 16 of 2012 seeks to challenge, the order dated 11.6.2013 passed by the Armed Forces Tribunal, Guwahati (for short called "The Tribunal") in the aforementioned O.A.
(2.) BY impugned order, the Tribunal dismissed the O.A. filed by the writ petitioner and in consequence confirmed the order dt 23.3.2012 passed by the Government of India under Section 161 (1) of the Air Force Act (for short called The Act), which had arisen out of an order dated 12.01.2012 passed by competent authority (Air - Officer commanding in Chief Eastern Air Command , Indian Air Force on the pre -confirmation petition filed by the petitioner under Section 161(1) of the Act .
(3.) BY these proceedings referred above, the three authorities named above upheld in principal the punishment imposed on the petitioner sentencing him to undergo detention for a period of 3 months, (reduced by the Tribunal from 3 months to one month by partly accepting the case of petitioner on imposition of sentence), reduction in rank and reprimand for the misconduct which he had committed. It is against these orders; the petitioner (employee of Air Force) has felt aggrieved and filed this writ petition under Article 227 of the Constitution of India. Short facts need mention infra.;