UTTAM NAVIK DALBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the disciplinary proceedings of the Coast Guard held against the petitioner from 2nd June, 1997 to 6th June, 1997 and has sought the quashing of order dated 6th June, 1997 passed by the respondent No.3 imposing the punishment of six months rigorous imprisonment on the petitioner and dismissing him from service. THE petitioner has also sought the quashing of order dated 20th August, 1997 dismissing the appeal of the petitioner.

(2.) RELEVANT facts to comprehend the disputes are that the petitioner was employed in the coast guard as an Uttam Navik and on 30th March, 1997 he was posted to the ship named Vajra. According to the petitioner, the Commandant K.B.L.Bhatnagar, who was also performing the duties of the Executive Officer, had directed the petitioner to attend the duties on the ship on 30th March, 1997, which was a Sunday and he had not protested against the same.

(3.) THE petitioner is also alleged to have slapped the OOD during the scuffle which was reported to the Commandant K.B.L.Bhatnagar who reached the ship after about 2 hours and under his orders the petitioner and the OOD were medically examined and a preliminary enquiry was conducted.