JASOM WANGSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D.R. Gogoi, learned counsel for the petitioner and Mr. K. Paul, learned CGC for the respondents.

(2.) The brief facts of the case are that the petitioner was enrolled as Rect/GD (Rifleman) in the Assam Rifles on 10th June, 2009. In the course of his service, the petitioner overstayed his leave on four occasions which resulted in four red ink entries in his dossier and ultimate discharge from service, vide discharge order dated 20th July, 2016 under ROI 01/2004, read with Rule 24 of Chapter viii of Assam Rifles Manual and Section 11 (2) of Assam Rifles Act 2006 read with Rule 25 of Assam Rifles Rules 2010.

(3.) Being aggrieved with the impugned order of discharge, dated 20th July, 2016, the instant writ petition has been preferred for quashing and setting aside the said order and for a mandamus to issue directions to the respondents to reinstate the petitioner in service.