HAVILDAR TILAK RAJ SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE DB.

(2.) AT the request of the learned counsel for the parties, the petition is taken up for final disposal.

(3.) THE petitioner was enrolled as Sepoy in the Indian Army on 01. 3. 1980 and earned his promotion. The petitioner as Havildar was posted to College of combat at Mhow, for three and half years from May 1996 to 20 Sept. 1999 as one of the training staff on ERE. The petitioner thereafter joined his unit but was again posted to ERE for nine months. The petitioner re-joined the battalion thereafter on 01. 1. 2002.