BIKRAM RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B. Chetri, learned counsel for the petitioner. Also heard Ms. B. Sarma, learned CGC for the respondents.

(2.) This is the second round of litigation. In this petition, the petitioner is seeking setting aside the order of voluntary discharge and subsequent consequential orders passed.

(3.) The case of the petitioner is that the petitioner was appointed in the rank of Rifleman/GD vide SL No. G/2701947 on 15.4.2002 in 27th Assam Rifle and when the petitioner was at Kakching, Lamkhai, Manipur Headquarter, the petitioner under duress submitted an application for discharge from service stating that certain personal problems and domestic responsibilities do not allow him to continue in service further.