RISHI RAJ TYAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) Prayer made in the writ petition reads as under:-

(2.) Pleadings on which prayer is predicated reads as under:-

(3.) To understand what the petitioner is saying as also to bring out the logic of the prayer made, relevant would it be to note that the discharge order dated 06.06.2009 is being questioned with reference to the punishment inflicted upon the petitioner. The petitioner desires that the punishment be set aside and he be promoted. As a result of the promotion, petitioner would be entitled to served for another two years.