BRIGADIER D.S.GREWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has approached this Court under Article 226 of the Constitution of India praying that the order dated 13.4.2006 (Annexure P-5) passed by the Under Secretary to the Government of India dismissing the statutory appeal preferred by the petitioner against the order dated 5.8.2005 recording "severe displeasure" against the petitioner, be quashed 1 Whether reports of Local Papers may be allowed to see the judgment? Yes. and set aside. A further prayer is made that the amount deposited by the petitioner for the losses attributed to him be refunded.

(2.) THE petitioner had been awarded punishment of severe displeasure (recordable). By an order dated 27.7.2005 for his alleged act of not obtaining replacement of defective spares. The petitioner approached this Court by way of CWP 813 of 2005 which was disposed of on 14.12.2005 as under:

(3.) I have heard the learned counsel for the parties and have gone through the record.