RAKESH KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) INSTANT case highlights the insensitivity and lack of concern with which the Executive acts. A stitch in time saves nine. We wish the Executive would understand the meaning of this proverb and implement it.

(2.) WE seek to justify our comments above.

(3.) PETITIONER sent a response, which we may ignore as not needed; rejecting the same, vide order dated 25.5.1992, name of the petitioner was struck off from the strength of the Indian Army.