YASHWANT SINGH Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Admitted facts of this case are that Petitioner is working as Head Constable in S.S.B. When this writ petition was filed, he was posted in D Company, Rukling, Tehsil Moorang, District Kinnaur, Himachal Pradesh.

(3.) Perusal of the above extracted order clearly indicates that for the alleged loss of Magazine Carbine, Petitioner was punished and amount was ordered to be recovered in addition to his being severally censured.