EX. NK. SANWAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) CHARGES were laid against the petitioner. Firstly, being under influence of liquor while on detachment on 9.12.1996; secondly the act of ambushing and assaulting a senior officer SI J.S.P.Mishra and lastly, when sent for medical examination left the hospital and attempted to take away a government gypsy bearing No.DL-40B-7028.

(2.) HOLDING all 3 charges established, petitioner was dismissed from service on 28.2.1997. Appeal filed was rejected vide order dated 24.10.1997.

(3.) ON the aforesaid facts brought to our notice, counsel urges that the writ petition could be disposed of in harmony with the ethos expressed by a Division Bench of this Court in its decision dated 20.4.2007 in WP(C) 4656/2003 Ex.Sepoy Sube Singh vs. UOI and Ors..