RAVINDRA YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The apllant/writ petitioner preferred this writ appeal against the judgment and order of the learned Single Judge dated 30.07.2002 dismissing the writ petition being C.R. No. 6436 of 1998 filed by the appellant/writ petitioner assailing the order of discharge dated 26.08.1998 discharging the appellant/writ petitioner from service.

(2.) The precise factual panorama of the appellant/writ petitioner's case is that; The appellant/writ petitioner was selected for enrolment in the army as Sipahi on 22.11.1984, Thereafter, the petitioner joined in the army as Sipahi on 27.11.1984 and he was sent for training, The appellant/writ petitioner also completed training for 6(six) months and also completed 18 (eighteen) months course for trade work at Pune.

(3.) The appellant/writ petitioner was posted at Siliguri Khaprel as Sipahi on 02.03.1987 and remained at Siliguri up to August, 1987.