UNION OF INDIA Vs. SUBEDAR RAM NARAIN

JUDGEMENT

(1.) The only question which arises for consideration in this and the connected appeals is whether the respondent who was a junior commissioned officer, would be ineligible for pension or gratuity in respect of all his previous service on his being dismissed under the Army Act 1950.

(2.) The respondent was enrolled in the Indian Army on 17th March, 1962. He was promoted to the rank of Subedar Major with effect from 1st March, 1984. While he was serving with 75 Medium Regiment he was kept in close arrest with effect from 17th November, 1988 and was then Court-martialed under the provisions of the Army Act. He was charged under Section 40 (a), using criminal force to his superior officer, and Section 48 of the Army Act, 1950 for being in a stage of intoxication while on duty.

(3.) The General Court Martial found the respondent guilty and thereupon he was dismissed from service on 1st August, 1989. He filed an appeal to the Chief of the Army Staff against the decision of the General Court-Martial but the same was rejected after due consideration.