TILAK RAJ (EX RIFLEMAN) Vs. UNION OF INDIA

JUDGEMENT

(1.) INVOKING Rule 13(3) III (v) of the Army Rules, the respondents, discharged the petitioner from service on 28 -12 -1993. The order of discharge was issued on the basis that the petitioner had earned four red ink entries and two black ink entries. Feeling aggrieved of this order of discharge, the present petition has been filed.

(2.) THE petitioner has been appointed on 10 -10 -1984 as Rifleman. During service of the petitioner, following entries were recorded in his service book:

(3.) THE respondents invoked Rule 13 (3) III (V) of the Army Rules and discharged the petitioner from service. The order of discharge was preceded by a show cause notice, which is stated to have been replied by the petitioner. The order of discharge is challenged by the petitioner on the following grounds :