- (1.) By means of present writ petition, the petitioner has questioned the correctness and validity of the judgment and order dated 16.02.2015 passed by the Armed Forces Tribunal, Regional Bench, Lucknow, (in short referred to as 'Tribunal') in O.A. No. 274 of 2015 as also the order dated 13.03.2015 passed in Review Application No. 1 of 2015.
(2.) The petitioner, who was granted commission in Military Nursing Service was served with a show cause notice dated 30.9.2014 by the competent authority which was assailed by the petitoner before the Tribunal by filing Original Application No. 274 of 2014. The said Original Application was dismissed by the Tribunal vide its judgment and order dated 16.2.2015 being premature.
(3.) Hence this writ petition.;