SATISH KUMAR VASHISHT Vs. UNION OF INDIA

JUDGEMENT

(1.) THE brief facts necessary for the disposal of the writ petition are that the petitioner was recruited in the Army on 29th April, 1996. He applied for 20 days part of annual leave with effect from 17th January, 2007 to 5th February, 2007 on 26th December, 2006. The annual leave was sanctioned on 29th December, 2006. He thereafter requested to Senior JCO of the Company to extend his leave to 30 days i.e. with effect from 17th January, 2007 to 15th February, 2007. Thereafter the petitioner on 10th January, 2007 applied for 30 days part of annual leave with effect from 12th January, 2007 to 10th February. He made complaint against the authorities to His Excellency the President of India, RMCOAS, the Defence, Home Ministry and S.O.INC on 30th January, 2007. He also sent a complaint to the Defence Minister on 28th February, 2007. He sent another complaint to RM -COAS and S.O.INC on 10th March, 2007. He was charge -sheeted and proceeded against and he was sent to jail for seven days from 14th June, 2007 to 20th June, 2007.

(2.) THE respondents were directed to produce the record of the proceedings which were held on 14th June, 2007. Mr.Y.P.S.Dhaulta, Central Government Counsel produced the entire record for the perusal of the Court.

(3.) MR .Y.P.S.Dhaulta, Central Government Counsel had supported the proceedings initiated against the petitioner whereby he was imprisoned for seven days.