DEEPAK SHIVRAJ YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Advocates for the petitioner and the respondents.

(2.) RULE. By consent, the rule is made returnable forthwith. The Advocate for the respondents waive service.

(3.) BY the present petition, the petitioner is seeking to quash the sentence passed on 16th January, 2003 by the Commanding officer, I. N. S. Circars, the respondent No. 5, whereby the petitioner was ordered to undergo RI for 45 days and his employment in Naval Service has been terminated.