SUNIL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter pertains to the year 2005 and is listed in the hearing category.

(2.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(3.) Mr. Dheeraj Jangid, learned counsel appearing on behalf of the petitioner submits that the petitioner was charge-sheeted for disobedience of the order of his superior vide charge-sheet dated 22.09.1998.