L.NAGESWARA RAO, J. - (1.) These Appeals arise from the judgment of the Armed Forces Tribunal, Principal Bench, New Delhi dated 08.08.2018 dismissing the applications filed by the Appellants for quashing the order dated 23.03.2007, by which the Appellants were declared ineligible for appointment as Technical Equipment Officers (TEO).
(2.) Pankaj Negi- Appellant was enrolled in the Army Air Defence as Soldier Technical and was selected for the trade of Operation Fire Control while working as Havildar. He cleared Class I grade of his Technical Trade "Operation Fire Control" (OFC) in 2009. He also secured a diploma in Radar Technology, Surveillance, Electronic Warfare and Equipment Management from the Indira Gandhi National Open University (IGNOU) in 2011.
(3.) Deepak Kumar Mishra-Appellant was enrolled in the Army Air Defence as Soldier Technical and cleared Class I grade of his Technical Trade "Operation Fire Control" (OFC) while working as Havildar from 04.08.2007. He cleared his Weapon Training Course (PWN) on 27.12.2010. He was awarded diploma in Radar Technology, Surveillance, Electronic Warfare and Equipment Management from IGNOU in 2011. During the course of his service, he was a recipient of "Veerta Patra" and "Commandant's Appreciation".;