S KRISHNAMOORTHY Vs. OFFICER INCHARGE

JUDGEMENT

(1.) THIS Writ Petition has been filed for issuance of a writ of certiorarified mandamus, to call for the records of the first respondent in his proceedings No.6920564/NER/FSA dated 02.01.2002, quash the same and consequently direct the respondents to re-recruit the petitioner in the post of Sepoy.

(2.) THE order impugned reads as follows :

(3.) UNDER this Section, every enrolled person, who is dismissed, removed, discharged, retired or released from the service, shall be furnished with a certificate, specifying the authority terminating his service, the cause for such termination and the full period of his service in the regular Army.