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SERVICE - Dismissal of Soldiers for Unauthorized Absence Not Harsh Punishment: SC - (15 Mar 2019)

SERVICE

Supreme Court has upheld dismissal of a soldier of Indian Army on the ground of unauthorised absence of 302 days and observed that Armed Forces Tribunal was in error in coming to the conclusion that the punishment of dismissal was harsh.

Tags : SUPREME COURT   DISMISSAL OF SOLDIERS   UNAUTHORIZED ABSENCE  

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