SURINDER SINGH SIHAG Vs. UNION OF INDIA

JUDGEMENT

(1.) Whether red ink entries awarded to a person by way of reprimand and/or imposition of sentence on earlier occasion itself would be sufficient to discharge an employee from service is the question involved in this writ petition. FACTS :-

(2.) The petitioner joined Indian Army on or about 07.10.1985. After obtaining requisite training, he was posted to Headquarter 2, Mountain Division Provost Unit and served there till March, 1990. Some time in September, 1987, he was promoted to the rank of L/Nk. Thereafter from March, 1990 to November, 1999, he worked at various stations such as HQ Maharashtra and Gujarat Area, HQ 7 Mountain Division, HQ Victor Force in J&K, and HQ 1 Armour Division at Patiala, etc.

(3.) The contentions of the petitioner in this writ petition are as under :-