- (1.) Leave granted.
(2.) By the impugned order, the High Court of Uttarakhand had directed for establishment of a permanent Bench of Armed Forces Tribunal in the State of Uttarakhand. Aggrieved, the Union of India is in appeal, inter alia , contending that volume of work (220 case) does not justify setting up of a permanent Bench.
(3.) We have considered the matter. We are of the view that the issue with regard to setting up of a permanent Bench and continuation of circuit benches of the Tribunal ought not to be the subject matter of determination by a judicial forum unless the facts of the case are so appalling that judicial interference will be called for. The present, in our considered view, is not such a case.;