Neeraj Tiwari, J. - (1.) We have heard Sri S.K. Shukla, learned counsel for the appellant and Sri Ashok Singh, learned counsel appearing for Central Government.
(2.) This appeal has been filed against the judgement and order dated 23.3.2004 passed in Civil Misc. Writ Petition No. 23393 of 1989 (No 1393884 Link Lalta Prasad Singh Vs. Union of India and others), by which the writ petition has been dismissed. The writ petition was filed against the order of discharge from the service.
(3.) The facts of this case, in brief, are that the appellant/petitioner was initially enrolled in the Army Medical Corps on 1.4.1975. His first posting was at 55 Armed Forces Medical Stores Depot, Sri Nagar. In 1977, he was posted at Army Medical Corps Training Centre, Lucknow; in March 1978, he was posted at 81 Medical Battalion Hyderabad; thereafter, he was posted at 91 Medical Battalion Shri Ganga Nagar, Rajasthan; in April 1982, he was posted at 324 Field Ambulance, Bikaner - Indo-Pak Border in Rajasthan; thereafter at 308 Field Ambulance, Manipur- Tripura. In 1986, he was posted at 306 Field Ambulance, Bareilly and in 1987, he was posted at Military Hospital, Allahabad.;