EX RFN DEVI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE DB.

(2.) THE petitioner was enrolled in the Army as a Sepoy Musician on 24. 4. 1996. On completion of his basic military training, the petitioner was transferred to the administrative Battalion of Rajputana Rifles Centre in November 1996. It is the case of the petitioner that he was not given any formal training of his trade but was detailed to perform duties of general nature, not connected with the trade of a musician.

(3.) THE petitioner was sent in September 2001 to attend a Young Bandsman Course at AEC Training College and Centre Panchmarhi. The course was scheduled for a period of nine (9) months but the same had to be prematurely terminated after about three (3) months due to Operation Parakaram. The petitioner has also pleaded that from December 2002 to April 2003 he was detailed for Young Bandsman course but was found lacking in training because he had not been given sufficient pre-course training at the Rajputana Rifles Centre prior to his being detailed for the course.