NAWLESH KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the Union of India.

(2.) Petitioner is aggrieved by the order dated 5th March, 2009 passed by the Colonel Commanding Officer (Annexure-2) dismissing him from service on the charge of using insubordinate language to his superior officer, for disobeying a lawful command given to him by his superior officer as also for an act prejudicial to good order and military discipline.

(3.) Aforesaid dismissal order dated 5th March, 2009, Annexure-2 has also been affirmed in appeal by the General Officer, Commanding in-Chief under orders dated 27th September, 2009 communicated to the petitioner under memo dated 29th September, 2009, Annexure-6.