Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRLMP. 1651 OF 2017
IN
CRIMINAL APPEAL 430 OF 2017
D. No. 1679 OF 2017
BHARAT SINGH SHAKYA Appellant(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave to appeal is granted.
2. Delay condoned. Appeal admitted.
3. In the nature of the order we propose to pass, it
is not necessary to issue notice to the respondents.
4. The appellant was dismissed from service, which
JUDGMENT
was challenged by him before the Armed Forces
Tribunal. The Tribunal, however, dismissed the
appeal upholding termination to be proper.
5. It is seen that during the pendency of the
proceedings, the appellant had made a representation
to the competent authority and the said competent
authority has converted the 'dismissal' of the
appellant into 'discharge'.
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6. Therefore, this appeal is disposed of making it
clear that the punishment imposed on the appellant
will be substituted as 'discharge' for all purposes.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ R. BANUMATHI ]
New Delhi;
February 23, 2017.
JUDGMENT
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