RAVINDRA KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner has challenged the approval of the punishment dated 4th/6/8/2004 and the promulgation of dismissal on 8/9/2004 and has prayed for setting aside the same and for reinstating him as Adhikari (Met).

(2.) While the writ petitioner was borne in the books of 700 Sqn (CG), Kolkata as Pradhan Navik(MET), a tentative charge sheet dtd. 27/11/2002 was served upon the petitioner which stated that the petitioner was guilty of making a false statement in a salary certificate prepared by him and he also forged the signature of Commandant (JG), S.C.Sharma in the salary certificate prepared by him.

(3.) Facts leading to the issuance of the charge sheet may be summarised as follows: