MIHIR SANGMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is preferred by the petitioner seeking setting aside and quashing of a discharge order dated 31.10.1999 whereby the petitioner was discharged from the post of Rifleman/Cook in Assam Rifles and a direction has been sought for release of the pensionary benefits of the petitioner as per the provisions of Central Civil Services (Pension) Rules, 1972.

(2.) The relevant facts projected in this writ petition may be stated as under :

(3.) Heard Ms. S. Bora, learned counsel for the petitioner and Mr. S.K. Medhi, learned Central Government Counsel for all the respondents.