YASHPAL YADAV Vs. UOI

JUDGEMENT

(1.) The present case involves the issue of serious insubordination and causing of physical injuries by a subordinate to his senior officer while on duty serving as a Sailor in the Indian Navy and whether the punishment awarded is disproportionate in the given facts and circumstances.

(2.) In the present case, the petitioner - Yash Pal Yadav has approached this Court by filing the present writ petition under Articles 226 and 227 of the Constitution of India, challenging the order dtd. 5/11/2024 passed by learned Armed Forces Tribunal, Regional Bench Jaipur (hereinafter referred to as 'learned Tribunal' for short), in Original Application No. 137/2014 (hereinafter referred as 'O.A.') along with Misc. Application Nos. 74/2015 and 373/2016.

(3.) By the impugned order dtd. 5/11/2024, the learned Tribunal, by dismissing the O.A., upheld the punishment order dtd. 31/10/2013, which had been imposed pursuant to a summary trial conducted by the respondents herein.