MANAS MALARA Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER was selected as a cadet at the National Defence Academy, Khadakwasla on 03.07.2007 and joined the Academy; on a date not disclosed.

(2.) NOTWITHSTANDING petitioner being good at sports, was found to be a trouble some cadet. Breaking the rules of the Academy he consumed alcohol and noting that various warnings had been administered to him from time to time, taking a serious view of petitioner having consumed alcohol on 29.03.2009, he was relegated from 118 Course to 119 Course, intimation whereof was given to petitioner's father.

(3.) TAKING note of the incident and also considering that after he was relegated once and inspite of various warnings and advisories being issued there was no improvement, the petitioner was relegated for a second time to the 120th Course.