VITTHAL BABURAO PATIL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged an order dated 26.10.2009 as at Annexure -A to the petition by which the revision authority dismissed the revision petition of the petitioner confirming the order of disciplinary authority and the appellate authority.

(2.) BRIEF facts are as under:

(3.) ON the other hand, learned counsel Ms. Nayna Gadhvi for the department opposed the petition contending that the petitioner had committed misconduct. He was member of armed force. Punishment cannot be stated to be excessive.