RAJESH SATYAPAL TYAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant, a dismissed Pradhan Sahayak Engineer of the Coast Guard, has prayed for the following reliefs :

(2.) The case put up by the writ-applicant in his own words as pleaded in his writ-application is as under :

(3.) Thus, it appears that the writ-applicant was summarily tried for the alleged misconduct under the provisions of the Coast Guard Act, 1978, and the rules framed thereunder. At the end of the summary trial, the Commanding Officer, CGS, Porbandar, recommended the punishment of rigorous imprisonment for three months and dismissal from the Coast Guard service. The confirming authority, i.e. the Director General, modified the punishment to the extent of reducing the sentence from three months to one month. However, the punishment of dismissal from the Coast Guard service came to be affirmed.