NK. LAXMI MOHAN SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. A. R. Tahbildar, learned counsel for the petitioner and Mr. D. C. Borah, learned Central Govt. Counsel for the respondents.

(2.) DURING the hearing Court had also granted audience to Major Dibakar Chandra representing the respondents who was present in the Court. He had handed over the original record for perusal of the Court.

(3.) BY filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 29.10.2010 whereby penalty of severe reprimand and fine of 7 (seven) days pay was imposed on the petitioner under Section 41 (2) of the Army Act, 1950 (for short "the Army Act") as well as the order dated 13.05.2014 directing cancellation of promotion of the petitioner from Naik to Havildar.