DEVENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved of the order of dismissal passed by the respondents after conducting Summary Security Force Court trial and seeks a direction to the respondents to permit him to join on the post of Constable GD in 153 Bn c/o 56 APO. It may be noted that the petitioner has not placed on record the copy of the order of dismissal on the ground that the same was never served upon the petitioner.

(2.) Briefly stated the facts leading to the filing of this petition are as follows:

(3.) As noted above, the petitioner admittedly reported back for duties at Bn. Hqrs. on 04.01.2001 after remaining absent for a period of 83 days. He was, accordingly, produced before the competent authority on offence report on two charges: