V S PATHAK Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner has questioned an order dated 24th September 1999 sentencing him to undergo rigorous imprisonment for one year, dismissing him from service as also reduction of rank by the District Court Martial.

(2.) The petitioner was enrolled in Indian Air Force as clerk on 23rd June 1999. Purported to be for disobeying lawful command given by his superior officer as also on the charge of absenting him without leave from 24th June 1999 to 14th July 1999, the afore-mentioned Court Martial was constituted.

(3.) In the said proceedings, the petitioner was found guilty of both the charges and was awarded the afore-mentioned punishment.