PRATIK SAXENA Vs. UOI

JUDGEMENT

(1.) HEARD for final disposal at the stage of preliminary hearing itself since learned counsel for the respondents states that the writ petitioner has filed all relevant record necessary to be considered for disposal of the writ petition.

(2.) THE charge memo dated January 25, 2011 listing the charge pertaining to negligence towards duty/indiscipline against the petitioner reads as under:-

(3.) LEVYING the minor penalty of ,,censure, vide order dated February 01, 2011 the Deputy Commandant opined as under:-