As per the case facts, an officer was granted promotion by the Armed Forces Tribunal (AFT) with consequential benefits from the date of declassification of the Selection Board's result. The ... Union of India appealed this order to the Supreme Court. The question arose whether the officer was entitled to promotion as ordered by the AFT. Finally, the Supreme Court's answer is not explicitly present in the provided snippets, but the appellant is the Union of India assailing the AFT's order.