ARJUN KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The petitioner in this writ application, has prayed for quashing the order dated 7.11.1998 (Annexure-11) issued under the signature of the Adjutant, which order, the petitioner claims to be an order of his discharge from service, passed under Army Rule 13(3) Items III (V). A further prayer has been made for directing the respondents to give an opportunity to the petitioner to explain the charges levelled, if any, against him and also to reinstate him in services with all consequential benefits.

(3.) As informed, the petitioner had earlier filed a writ application vide CWJC No. 5162 of 2002 before the Patna High Court, which was dismissed for lack of territorial jurisdiction on 17.12.2003, where-after, he has filed the present writ application.