As per case facts the appeal raised an issue concerning whether an appeal against a High Court order related to Armed Forces personnel should be transferred to the Armed Forces ... Tribunal or heard by the High Court The Armed Forces Tribunal was established to adjudicate disputes and complaints of Armed Forces personnel The question arose whether an intra-court appeal from a single judge's High Court judgment to a Division Bench concerning an Armed Forces personnel case needed to be transferred to the Armed Forces Tribunal under the relevant Act Finally the Supreme Court rejected the contention that such an intra-court appeal should be transferred upholding that it should be heard by the High Court The appeal was dismissed noting that the appellant could not clear an aptitude test and had no right to be considered for another post before discharge