RAJBIR SINGH Vs. UOI

JUDGEMENT

(1.) ON 23. 12. 2000 a charge memo was issued and served upon the petitioner. The indictment against the petitioner is in the following words:-

(2.) THE petitioner submitted his response on 23. 12. 2000 and in the response to the charge memo brought out two facts.

(3.) THE first fact brought out was that he went to meet the Commandant during the rest period of class at 12:15 hours and thus the part of the indictment that he met the Commandant outside his office without permission was incorrect. For, having left during rest period, the question of taking any permission from anybody did not arise.