BHARAT RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) I have heard learned counsel for the parties at some length.

(2.) During the course of hearing counsel for the. parties have produced copies of relevant record on which they rely for the purpose of making their submissions.

(3.) Suit for declaration was filed by Bharat Ram, present appellant, challenging that the order dated 28th of May, 1984 by which he has been discharged from service under item 13(v) of the Army Rules, 1954 was illegal and bad in law.