JUDGEMENT
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(1.) Leave to appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is granted.
(2.) Appeal admitted.
(3.) Having regard to the peculiar facts of this case we are of the opinion that the final direction of the Armed Forces Tribunal for granting of Permanent Commission to the respondent need not be interfered with. Order in this behalf shall be passed within one month.;
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