SURESH KUMAR @ SURESH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner is aggrieved by order dated 9th March, 2005, as contained in Annexure -6, whereby he has been dismissed from service by the Air Officer Commanding -in -Chief on the ground of his conviction in the criminal case under sections 304B and 201/34 of the Indian Penal Code.

(3.) LEARNED counsel for the respondents submits that the petitioner has been dismissed from service in terms of the provisions under sec. 20(3) of the Air Force Act, 1950 read with Rule 18 of Air Force Rules, 1969 upon being convicted in a substantive criminal case.