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Judgment
Through the medium of the instant application, the applicant in O.A. No. 209 of 2019 is seeking review of the order dated 10.07.2019 passed with
other two clubbed 0As i.e. O.A. No. 97 of 2019 and O.A. No. 352 of 2019 carving out certain grounds with regard to his case only.
We, for our satisfaction, have seen the relevant records relating to the applicant once again so as to avoid any miscarriage of justice. In our considered
view, the applicant wants to re-agitate his case afresh which is beyond the scope of the review. Going through Paras 9 and 10 of the order under
review and comparing the merit of the applicant viz, a viz, others as well, we find that the applicant is far below.
Considering all the aspects on the grounds now spelt out in the instant application, in our considered view, the same merits dismissal. Ordered
accordingly.
The order passed in review application shall form part of the main order dated 10.07.2019 so far as the applicant is concerned.
Faced with this situation, learned counsel for the applicant makes an oral prayer for grant of leave to appeal under Section 31 of the Armed Forces
Tribunal Act, 2007 for impugning the original order dated 10.07.2019 and the order passed in the instant review application before Honble Supreme
Court.
Since we do not find any point of law, much less point of law of general public importance involved in the present case as it has been decided on its
own merits based on the records made available to us, we hereby decline to grant leave to appeal.