KEWAL SINGH Vs. UOI

JUDGEMENT

(1.) Rule DB has already been issued on 6th August, 2002. With the consent of the counsel for the parties, the writ petition is taken up for final hearing.

(2.) This writ petition challenges the impugned order of dismissal dated 13th January, 1999 passed by the Commandant, 83 Battalion, Jammu (J and K) pursuant to an enquiry report against the petitioner. The charge against the petitioner is as follows:-

(3.) After perusing the enquiry report, the disciplinary authority held as follows:-