GULAB SINGH RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by order No. 12(2)/99-D(MS) dated 31.10.2001 vide which his services have been terminated by the Central Government in exercise of powers conferred by Section 19 of the Army Act, 1950 read with Rule 15 of the Army Rules, 1954. This order reads as under:-

(2.) Petitioner has prayed for quashing of the aforesaid order. He has also asked for various other consequential as well as additional reliefs. The necessary facts, shorn of avoidable details, are recapitulated in the first instance.

(3.) A perusal of the petition unfolds these averments: