RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In view of the good grounds shown, the delay of about 194 days in preferring the appeal is condoned and the appeal is taken on record.

(2.) The appeal is taken up for immediate consideration.

(3.) The appellant herein has suffered a punishment of compulsory retirement passed by the General Assam Rifles Court for the appellant having overstayed his leave without sufficient cause for a period of 439 days. At the relevant point of time, the appellant was an Assistant Commandant (MO) in the force.