SOWAR VIRENDRA KUMAR Vs. UOI

JUDGEMENT

(1.) PITHILY stated the factual matrix in the captioned writ petition is that the petitioner was enrolled as a Sowar in 3 Cavalry of the Armoured Regiment on 27 October 1992.

(2.) THEREAFTER , on 7th November 2002 the petitioner was posted to 94 (I) Recce Squadron under the command of HQ 33 Armoured Division. While working in the Recce Squadron a Court of Inquiry was ordered against the petitioner to investigate the complaint made by Smt.Anita Singh wife of Sowar Baljit Singh for having held her hand and using criminal force on

(3.) SINCE 94 (I) Recce Squadron was attached with HQ 33 Armoured Division for disciplinary purposes therefore as per Army Order 7/2000 the petitioner was attached to 234 Armoured Engineer Regiment for finalization of disciplinary action.