CDR AMIT KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave to appeal under Sec. 31(1) of the Armed Forces Tribunal Act, 2007 is granted.

(2.) Delay condoned.

(3.) This batch of appeals arises from a judgment dtd. 3/1/2022 of the Principal Bench of the Armed Forces Tribunal ("AFT"). The AFT dismissed the applications challenging the denial of Permanent Commission ("PC") in the Indian Navy. The principle issue is whether the AFT could have adjudicated on the validity of the selection proceedings when relevant material was disclosed only to the AFT in a sealed cover.