SATENDRA KUMAR SINGH CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The discharge of the appellant from the Army was to take effect on 31 May 2018. Prior to the effective date of discharge, the order of discharge was cancelled with effect from 5 May 2018. A Board of Inquiry has been convened against the appellant. In this view of the matter, there was no severance of status. The severance of status was to take effect on 31 May 2018 and prior to that date, the order of discharge was cancelled. Hence, the question of seeking the consent of the appellant within the meaning of Rule 11(2) of the Army Rules, 1954 does not arise.

(2.) For the above reasons, we see no reason to entertain the appeal.