JHIRMAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Ms P. Saha, learned counsel for the petitioner. None appears for the respondents.

(2.) BY means of this writ petition, the petitioner, who was a Rifleman in the Assam Riffles, has challenged the order dated 29.11.2000, by which he was discharged from service pursuant to the Summary Court Martial. The charge against the petitioner was as follows :-

(3.) IT appears that the petitioner was granted leave for 30 days with 10 days journey period with effect from 15.7.1999 to 23.8.1999 but he overstayed the leave for 397 days. The petitioner was supposed to resume his duties on expiry of the leave but he remained absent from duty unauthorizedly for 397 days.