UNION OF INDIA Vs. GULSHAN RAJ VERMA

JUDGEMENT

(1.) In this special appeal filed under Rule 134 of Rajasthan High Court Rules read with Article 225 of the Constitution of India, the appellant Union of India and authorities Ministry of Defence have challenged the judgment dated 09.03.2009 passed by learned Single Judge in SBCWP No. 3884/1997, whereby the learned Single Judge allowed the writ petition with certain directions to the appellants.

(2.) As per brief facts of the case, the writ-petitioner was enrolled in trade of Police with Indian Air Force on 07.10.1987. A show cause notice was given to him on 09.11.1995 as to why he be not discharged from the services under Rule 15(2)(g)(ii) of Air Force Rules, 1969 and as per procedure prescribed under Airman Habitual Offenders Notification dated 14.08.1984.

(3.) The respondent/writ-petitioner submitted his explanation along with necessary details. The Commanding Officer of Air Force Station, Jaisalmer, called the writ petition on 17.10.1996 and issued with a clearance certificate in five copies with instructions to clear stand w.e.f. 21.10.1991 (af). A discharge certificate subsequent thereto was issued in the month of December, 1996.