SANJEEV KUMAR Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Heard. Order Annexure P-1, whereby the third respondent has discharged the petitioner from service, is under challenge in this writ petition. The petitioner was enrolled in Shashastra Seema Bal, a para military force against the post of CT/GD in the year 1999.

(2.) The allegations against the petitioner as disclosed from the perusal of show cause notice Annexure P-4 read as follows:-

(3.) U/S 22(c) Use Insubordination language to such officer- In that on 27/08/2014 at about 2100 hrs, when Coy Commander Sh. Prateek Gupta went to your barrack and found you influenced with alcohol and when he had asked you the reason of consuming liquor during roll call, in reply, you had used insubordinate language and abuse the Coy Commander.