Abdul Moin, J. - (1.) Heard learned counsel for the petitioner and Sri S.B. Pandey, learned counsel representing the respondents.
(2.) By means of the present petition, the petitioner has prayed for the following reliefs:- "1. Issue a writ, order or direction in the nature of Certiorari to quash Rule 18 of the Armed Forces Tribunal (Procedure) Rules, 2008 being illegal, arbitrary and ultra vires. 2. Issue writ, order or direction to set aside impugned order dated 09.09.2017 passed in Review Application No.-84 of 2016 In Re: OA No-261/2013 passed by Armed Forces Tribunal Lucknow contained in Annexure No-1 to this Writ Petition. 3. Issue writ, order or direction in the nature of Mandamus Commanding the Armed Forces Tribunal to decide the Review Application No-84/2016 afresh on merit."
(3.) The facts have not been indicated in the writ petition by the petitioner, rather we have culled them out from the order passed by the learned Armed Forces Tribunal, Regional Bench, Lucknow (hereinafter referred to as "the learned Tribunal") dated 9.9.2017 passed in Review Application No.84 of 2016 in Original Application No.261 of 2013 as annexed as Annexure-1 to the writ petition which indicate that the petitioner had preferred a review application No.84 of 2016 praying for review of the final order dated 18.8.2015 passed by the learned Tribunal in O.A. No.261 of 2013. The review application was preferred under the provisions of Rule 18 of the Armed Forces Tribunal (Procedure) Rules, 2008 (hereinafter referred to as "Rules 2008").;