Army Act, 1950 - Sections 39(b) and 63 - Dismissal from Service - Army driver - Unauthorizedly absent for 108 days - Habitual offender -One must be mindful of the fact that discipline is the implicit hallmark of the Armed Forces and a non-negotiable condition of service - Order dismissal from Service upheld. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH EX SEPOY MADAN PRASAD — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Hima Kohli and Rajesh Bindal, JJ. ) Civil Appeal No. 246 of 2017 Decided on : 28-07-2023 Army Act, 1950 – Sections 39(b) and 63 – Dismissal from Service – Army driver […]
sclaw
