IN THE PUNJAB AND HARYANA HIGH COURT AT  

CHANDIGARH  

234                                CWP-18691 of 2021 

Date of Decision: 12.05.2025 

ROHIT KUMAR 

... Petitioner 

VERSUS 

UNION OF INDIA AND OTHERS 

... Respondents 

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ. 

Present:  Mr. N.K. Kohli, Advocate for the petitioner. 

  Mr. Karan Kumar Jund, Sr. Panel Counsel 

  for the respondents.   

**** 

VINOD S. BHARDWAJ, J. (ORAL) 

    The petitioner has instituted the present writ petition challenging the 

order  dated  30.04.2021  (Annexure  P-1),  issued  by  Respondent  No.1  –  the 

Commandant, National Defence Academy (NDA), Khadakwasla, Pune, whereby 

the petitioner was withdrawn from the National Defence Academy on disciplinary 

grounds. 

    Learned counsel for the petitioner submits that the petitioner belongs 

to  a  family  with  a  legacy  of  service  in  the  Armed  Forces,  being  the  second-

generation  serviceman.  His  father  retired  from  the rank  of  Havildar  and  was 

conferred  the  honorary  rank  of  Naib  Subedar  at  the time  of  retirement.  The 

petitioner qualified for and was selected in NDA Course No. 140, scheduled to 

commence in July 2018. He joined the Academy as an Army Cadet on 09.07.2018 

and is stated to have undergone training with utmost dedication, diligence, and 

enthusiasm. 

CWP-18691 of 2021    -2-

    It  is  contended that the petitioner was  an  exemplary  cadet  and, in 

recognition of his leadership and merit, was appointed as the Divisional Cadet 

Captain, a position of responsibility which, according to learned counsel, may have 

led to resentment among certain junior cadets. As Divisional Cadet Captain, the 

petitioner was tasked with maintaining discipline and ensuring compliance with 

Academy regulations during non-training hours—duties that, by their nature, might 

have earned him unpopularity among some of his peers. 

    Learned counsel further submits that on 18.02.2021, one cadet from 

the Third Term absented himself from the Club Parade. Upon being apprised of the 

absence, the petitioner directed his term mates to instruct the said cadet to report to 

him after the conclusion of the parade. However, the absentee cadet appeared only 

later that evening. When questioned regarding the delay and not satisfied with the 

response, the petitioner is stated to have imposed a minor penalty upon him. It is 

contended that the sequence of events, as narrated in detail in the writ petition, 

indicates that the petitioner became the victim of certain frivolous and malicious 

complaints arising from this incident. 

    Despite being at the threshold of completing his final term of training 

on 30.04.2021, the petitioner was, on 29.04.2021, informed orally that he was to be 

marched before the Commandant. Upon presentation, he was informed that he had 

been  awarded  the  punishment  of  withdrawal  from  the course  on  disciplinary 

grounds. The formal movement orders, dated 30.04.2021, were thereafter issued to 

him, conveying that the petitioner stood withdrawn from the Academy with effect 

from 29.04.2021 on account of disciplinary reasons. 

    Learned counsel for the petitioner further contends that the impugned 

order of withdrawal stands vitiated for having been passed in utter disregard of the 

CWP-18691 of 2021    -3-

principles of natural justice and in violation of the petitioner's fundamental right to 

a  fair  hearing.  It  is urged that  the  petitioner  was  condemned  unheard,  and the 

punitive action taken against him is manifestly arbitrary, illegal, and liable to be set 

aside on the following grounds:- 

(i)  That no charge sheet or statement of allegations was ever served upon 

the petitioner detailing the specific allegations levelled against him; 

(ii)    That no show cause notice was issued to the petitioner affording him 

an opportunity to respond to or explain his defence against the charges; 

(iii)   That  the  petitioner was  not  supplied  with  the  copy  of  evidence  or 

statement forming the basis of the alleged misconduct; 

(iv)   That no opportunity was given to the petitioner to seek assistance or 

representation by a counsel of his choice to defend himself against the 

imposition of such a grave and career-altering penalty; 

(v)   That  no  proper  or  fair  inquiry  was  conducted  into  the  alleged 

misconduct,  and  the  entire  material  and  evidence  relied  upon  was 

collected and considered behind the petitioner s back; 

(vi)   That no reasoned or speaking order was passed by the disciplinary 

authority delineating the evidence relied upon, the findings arrived at, 

or the justification for imposing the extreme penalty of withdrawal 

from the course. 

    It is thus contended that the entire disciplinary action culminating in 

the petitioner s withdrawal suffers from procedural impropriety, denial of a fair 

hearing, and arbitrariness, thereby warranting judicial interference. 

    Learned counsel further submits that the petitioner, in exercise of his 

right  under  the  Right  to  Information  Act,  2005,  sought  information  from  the 

CWP-18691 of 2021    -4-

respondents  regarding  the  Academy  Standing  Orders  and  any  other  orders, 

regulations,  or  policies  governing  the  discipline  of  cadets,  particularly  those 

prescribing the procedure for conducting inquiries and initiating disciplinary action. 

He also sought specific information concerning the orders or policies delineating 

the procedure for withdrawal of a cadet from the course on disciplinary grounds, if 

such exist, as well as copy of the proceedings under the Court of Inquiry, including 

statements of witnesses, the show cause notice, and related documents. 

    It is contended that, in response to the petitioner s RTI application, the 

Chief Public Information Officer separately conveyed an admission that no show 

cause  notice  is  served  upon  individuals  withdrawn  on  disciplinary  grounds. 

Furthermore, the petitioner was denied access to the relevant orders, policies, and 

standing orders applicable to cadets, on the ground that such information pertains 

to matters of national security. 

    Learned  counsel  vehemently  argues  that  the  rules,  orders,  and 

instructions issued by the competent authority relating to disciplinary proceedings 

or withdrawal of cadets from the National Defence Academy cannot be legitimately 

characterized as a matter of national security or national interest, and therefore, such 

denial is unjustified and impermissible. 

    The  reply  dated  13.07.2021  issued  by  the  respondents  to  the 

petitioner s RTI application dated 31.05.2021 is extracted hereunder: 

Ser.  

No.

Queries Reply

Para3(b)(i)  Details  of  charges/ 

misconduct  based  on  which 

disciplinary action was taken.

Information  sought  vide 

Para  3(b)(i)  and  Para 

3(b)(ii)  of  RT1  application 

CWP-18691 of 2021    -5-

Para3(b)(ii)  Academy  Standing 

Orders  and  any  other 

orders/regulations/policy 

governing discipline of cadets and 

laying  down  procedure  for  injury 

and  processing  of  disciplinary 

action.

has  already  been 

communicated to Mi Subhas 

Chander  Badgujar  (Father 

of Shri Rohit Kumar as per 

records held with this Office) 

vide  Headquarters  National 

Defence  Academy  letter 

number 010799/ 39110/CDT 

dated  30  April  2021. 

Relevant extracts of the same 

are  being  provided  as  per 

Appendix to this reply.

Para3(b)(iii)  Orders/policy  laying 

down  procedure  for  withdrawal 

from  Academy  on  disciplinary 

grounds  and  guidelines  if  any, 

defining  considerations  before 

award of such extreme punishment.

Information sought vide 

Para 3(b)(iii) of the RTI 

application is denied under 

provisions of Section 8(1)(a) 

of RTI Act 2005.

Para3(b)(iv)  Proceedings  and 

report  of  the  Inquiry  in  the  case 

including  Video  recordings  of  the 

statements  of  witnesses  and  the 

accused  (applicant)  as  are 

understood to have been made.

Information  sought  vide 

Para  3(b)(iv)  of  the  RTI 

application  is  denied  under 

provisions of Section B(1)(j) 

of  RTI  Act  2005,  as  it 

infringes  privacy  of  other 

individuals  involved  in  the 

case.

Para3(b)(v)  Show  Cause  Notice 

served  to  the  applicant  for 

proposed  withdrawal  from 

Academy.

Show  Cause  Notice  is  not 

served  to  individuals  being 

withdrawn  on  Disciplinary 

Grounds.

Para3(b)(vi)  Whether  an 

opportunity to seek legal advice for 

his  defence  and/or  submission  of 

his reply to Show Cause Notice was 

provided.

Not Applicable as per reply 

in Para 2(e)

Para3(b)(vii)  Reply  by  the 

applicant to the said Show Cause 

Notice.

Not Applicable as per reply 

in Para 2(e)

CWP-18691 of 2021    -6-

Para3(b)(viii) Report/comments of 

Training/Advisory  Board  or 

committee  etc.  with  any  other 

designation  which  is  required  to 

give  its  views  with  regard  to 

performance  of  the  cadet  during 

training  and  desirability  or 

otherwise  of  the  proposed 

withdrawal from Academy

Information  sought  vide 

Para 3(b)(vii) Pard 3(b)(viii) 

Para 3(b)(ix) and Para 3(b) 

(x) of the RTI application is 

denied  under  provisions  of 

Section  8(1)(a)  of  RTI  Act 

2005.

Para3(b)(ix) Statement of Case for 

proposed  withdrawal  from 

Academy  giving  grounds  for  the 

same  along  with  supporting 

material, if any.

Para3(b)(x)  Orders  of  the 

Commandant  NDA  and  the 

Competent  Approving  Authority 

based on which the applicant was 

withdrawn from the Academy.

(Emphasis supplied) 

    Referring  to  the  foregoing,  learned  counsel  for  the  petitioner 

vehemently contends that the respondents have acted in a manifest arbitrary and 

unjust manner, flagrantly violating the principles of natural justice. It is submitted 

that  no  charge  sheet  was  ever  served  upon  the  petitioner,  no  fair  or  proper 

investigation was conducted, and the petitioner was denied an opportunity to defend 

himself or to lead evidence in his support. 

    Responding  to  the  above,  learned  counsel  appearing  for  the 

respondents submits that serious allegations of misconduct were levelled against 

the petitioner which necessitated the Commandant, National Defence Academy, 

Khadakwasla, to direct a Court of Inquiry into the matter. Pursuant to the findings 

of the Court of Inquiry, the punishment of withdrawal from the course was imposed. 

    It is further averred on behalf of the respondents that the petitioner was 

afforded an opportunity to produce witnesses in his defence before the Court of 

CWP-18691 of 2021    -7-

Inquiry, however, the petitioner declined to avail the same. Hence, the principles of 

natural justice were fully complied with and the disciplinary proceedings were 

conducted in a fair and lawful manner. The relevant extract of the short reply filed 

by the respondents reads thus: -   

"4.  That  meanwhile,  Petitioner  and  other  Cadets  were  also 

counselled by the Cadet Counsellor. Over a period of next one and a 

half  months,  the  Court  of  Inquiry  recorded  the  statements  of  all 

witnesses. Petitioner made a voluntary statement before the Court of 

Inquiry  and  after  all  the  statements  of  essential  witnesses  were 

recorded, statement of the witnesses and evidence produced by them 

were read over to him in the language he understood and he was also 

afforded an opportunity to read all statements and read the exhibits. 

After going through the statements and exhibits, he was further offered 

the opportunity to make additional statements and to cross- question 

any of the witnesses However, he declined to make any statement or to 

cross-examine  any  witness.  A  certificate  to  this  effect  was  also 

tendered by Petitioner and the same is enclosed as Annexure R-1. 

5.  That subsequently, the Court of Inquiry was finalized and the 

same  was  deliberated  upon  by  the  Commandant,  who  directed 

initiation of Disciplinary action against the Petitioner. Accordingly, 

Petitioner  was  marched  up  to  the  Battalion  Commander  in  the 

presence of the Squadron Commander and the Divisional Officer for 

the following charges:- 

(i)   DISGRACEFUL  CONDUCT  OF  AN  INDECENT 

KIND, in that he, at xx Squadron, National Defence Academy 

Khadakwasla, Pune on 18 Feb 2021 at about 0015 hrs with 

indecent intent made Cadet ABC, a junior cadet of the same 

squadron get into bed with him in his cabin and made indecent 

advances, which is contrary to Academy Standing Orders, 

(ii)   DISGRACEFUL  CONDUCT  OF  AN  INDECENT 

KIND, in that he, at xx Squadron, National Defence Academy 

CWP-18691 of 2021    -8-

Khadakwasla,  Pune  in  the  month  of  September  2019,  with 

indecent  intent  entered  the  cabin  of  Academy  Cadet XYZ,  a 

junior cadet of the same squadron through the window and got 

into his bed and made indecent advances, which is contrary to 

Academy Standing Orders. 

(iii) MISUSE OF GOVERNMENT PROPERTY,  in that he, 

was  found  in  possession  of  about  40GB  of  pornographic 

material  on  his  Thin  Client  which  is  in  contravention  of 

Academy Standing Orders 

6.  That during the marchup of the Battalion Commander, all the 

charges levied against the Petitioner were read out by the Battalion 

Commander and Petitioner was offered an opportunity to present any 

witness  in  his  defence.  However,  the  Petitioner  declined  to  do  so. 

Seeing  the  severity  of  the  charges,  the  Battalion  Commander 

remanded Petitioner to the Deputy Commandant and Chief Instructor. 

7.  Subsequently,  Petitioner  was  marched  up  to  the  Deputy 

Commandant and Chief Instructor in the presence of the Battalion 

Commander  and  Squadron  Commander,  wherein  he  was  asked  to 

provide evidence /produce witness in his defence Since, the Petitioner 

failed to present any evidence or witnesses in his favour, the Deputy 

Commandant  Chief  Instructor  remanded  Petitioner  to the 

Commandant for Disciplinary action. 

8.  Thereafter,  Petitioner  was  subsequently  marched up  to  the 

Commandant  in  presence  of  the  Battalion  Commander, Squadron 

Commander  and  the  Adjutant.  The  charges  were  read  out  to  the 

Petitioner by the Commandant and he was asked to plead for all the 

charges  independently.  Petitioner  pleaded  Not  Guilty'  for  offences 

mentioned in Para 5 (i) and 5 (ii) and pleaded 'Guilty' for offence 

mentioned in Para 5 (iii). He was again afforded an opportunity to 

present any evidence/witnesses in his favour. However, the Petitioner 

failed to present any evidence/witnesses to defend himself. After due 

deliberations on the statement made by Cadet ABC and Cadet XYZ and 

CWP-18691 of 2021    -9-

the documentary evidence available, the Commandant Recommended 

the Withdrawal of Petitioner as per extant Academy policy on the 

charges  levied  against  the  Petitioner.  The  withdrawal  was  finally 

approved  by  Headquarters,  Integrated  Defence  Staff,  after 

deliberations at their end." 

    Learned  counsel  for  the  respondents  was  specifically  enquired 

regarding the existence of any applicable Standing Orders of the National Defence 

Academy  prescribing  the  procedure  for  conducting  disciplinary  inquiries.  In 

response, he submitted that he is not in possession of, nor able to refer to, any such 

Standing Orders or regulations governing the said procedure. 

Further, counsel for the respondents was directed to inform the Rules, Instructions, 

or Standing Orders applicable to the National Defence Academy which govern the 

withdrawal of a cadet from the course on grounds of misconduct or disciplinary 

action.  However,  he  candidly  stated  that  he  is  unable  to  refer  to  any  such 

authoritative provisions. 

    When further questioned about the issuance of any show cause notice 

or charge sheet served upon the petitioner, and whether the charges were formally 

communicated to the petitioner prior to the initiation of the Court of Inquiry, learned 

counsel for the respondents did not dispute the position as disclosed under the Right 

to Information Act, 2005. He conceded that no show cause notice was ever served 

upon the petitioner. 

    I have heard the learned counsel for the respective parties and have 

gone  through  the  documents  and  record  available  on case  file  with  their  able 

assistance. 

    Learned  counsel  for  the  respondents  produced  the original  record 

pertaining to the Court of Inquiry conducted against the petitioner. The same has 

CWP-18691 of 2021    -10-

been perused and examined by this Court and subsequently returned to the counsel 

in the same condition. 

    A perusal of the original record reveals that the Court of Inquiry was 

convened on 14.03.2021 to investigate allegations of immoral acts of an unnatural 

preference purportedly committed by the petitioner, based on reports submitted by 

cadets of ‘C’ Squadron. The Court of Inquiry cited as many as six witnesses, whose 

statements were recorded in the course of the inquiry. 

    It is also evident from the record that copies of the statements of these 

witnesses, as well as the allegations, were never supplied to the petitioner. The 

findings of the Court of Inquiry commence from Page No. 40 of the report, followed 

by confidential deliberations. The recommendations of the Court of Inquiry, along 

with remarks made by the Commandant and Deputy Commandant, have also been 

scrutinized. It is evident from the same that none of the inquiry proceedings were 

countersigned or acknowledged by the petitioner at any stage. The record also 

reflects that the Court of Inquiry put certain questions to the witnesses after the 

framing of allegations. 

    Crucially, the petitioner was never provided with the materials relied 

upon against him, nor was he furnished with any list of allegations or complaint, 

and was merely required to respond to questions put to him by the Court of Inquiry. 

The respondents attempt to characterize this limited questioning by the Court of 

Inquiry as compliance with the principles of natural justice or as affording the 

petitioner an opportunity to be apprised of the charges or to defend himself is wholly 

misconceived and unsustainable. 

    The conduct of the Court of Inquiry proceedings, as evident from the 

record, cannot be held to prima facie comply with the fundamental principles of 

CWP-18691 of 2021    -11-

natural justice. The respondents failure to refer to any statutory rules, regulations, 

or  Standing  Orders  prescribing  the  procedure  for  conducting  such  fact-finding 

inquiries,  and  more  importantly,  for  the  imposition  of  a  penalty  as  grave  and 

extreme as withdrawal of a cadet from the course, despite the same being asked for 

necessitates the drawing of an adverse inference against them. 

    On the face of it, the collection of evidence appears to have been 

undertaken in a manner wholly dis-associating the petitioner, who was excluded 

from participation at every stage. The petitioner was not supplied with copies of the 

charge sheet, list of allegations, or any other relevant documents. Consequently, he 

was deprived of an effective opportunity to confront or cross-examine the witnesses 

whose statements were relied upon to substantiate the charges against him.  

    Even though the respondents have recorded in the inquiry report that 

the petitioner was shown the statements of witnesses, the said statements do not 

bear the countersignature of the petitioner. Furthermore, there is nothing mentioned 

below the statements of the respective witnesses to indicate whether the petitioner 

was afforded an opportunity to cross-examine them or that he had declined such an 

opportunity. The contemporaneous record fails to corroborate the assertions made 

in the inquiry report, thereby casting serious doubt on the procedural propriety and 

fairness of the inquiry proceedings. 

    Once  a  definite  finding  or  conclusive  averment  is  recorded  in  an 

inquiry report, the burden of proof shifts to the authority relying upon such report 

to substantiate the conclusions drawn therein. A mere oral assertion, unsupported 

by credible and cogent evidence, is insufficient to establish that the principles of 

natural justice have been duly observed. It is a settled proposition of law that a plea 

CWP-18691 of 2021    -12-

must be proven through admissible evidence, and the complete absence of such 

proof renders the plea unsustainable. 

    Departmental  proceedings,  particularly  those  that  carry  significant 

civil and professional consequences, are not perfunctory or procedural formalities. 

They must adhere scrupulously to the standards of procedural fairness and natural 

justice. This position finds authoritative affirmation in the judgment rendered by 

the Hon’ble Supreme Court in State of Uttar Pradesh v. Saroj Kumar Sinha, 

reported as (2010) 2 SCC 772, wherein it was held that fairness and due process 

are indispensable in any disciplinary inquiry having serious implications for the 

rights and entitlements of a delinquent employee. The operative part thereof reads 

thus: - 

“29.  Apart  from  the  above,  by  virtue  of  Article  311(2)  of  the 

Constitution of India the departmental enquiry had to be conducted in 

accordance with the rules of natural justice. It is a basic requirement 

of the rules of natural justice that an employee be given a reasonable 

opportunity of being heard in any proceedings which may culminate 

in punishment being imposed on the employee. 

30.   When  a  departmental  enquiry  is  conducted  against  the 

government servant it cannot be treated as a casual exercise. The 

enquiry proceedings also cannot be conducted with a closed mind. The 

inquiry officer has to be wholly unbiased. The rules of natural justice 

are required to be observed to ensure not only that justice is done but 

is manifestly seen to be done. The object of rules of natural justice is 

to ensure that a government servant is treated fairly in proceedings 

which  may  culminate  in  imposition  of  punishment  including 

dismissal/removal from service.” 

    The Hon’ble Supreme Court has also held that procedural safeguards 

should be commensurate with the sweep of the power. It said in the matter of Ranjit 

Thakur Versus Union of India reported as (1987) 4 SCC 611 that wider the powers, 

CWP-18691 of 2021    -13-

greater is the need for restraint in its exercise and correspondingly, more liberal in 

the  construction of procedural  safeguard  envisaged in  the  statute.  The  relevant 

extract thereof reads thus: - 

“11.  The  procedural  safeguards  contemplated  in  the  Act  must  be 

considered in the context of and corresponding to the plenitude of the 

summary  jurisdiction  of  the  court-martial  and  the  severity  of  the 

consequences that visit the person subject to that jurisdiction. The 

procedural safeguards should be commensurate with the sweep of the 

powers. The wider the power, the greater the need for the restraint in 

its exercise and correspondingly, more liberal the construction of the 

procedural safeguards envisaged by the statute. The oft-quoted words 

of Frankfurter, J. in Vitarelli v. Seaton [359 US 535, 546-47: 3 L Ed 

2d 1012, 1021] are again worth recalling: 

“.  .  .if  dismissal  from  employment  is  based  on  a  defined 

procedure, even though generous beyond the requirements that 

bind  such  agency,  that  procedure  must  be  scrupulously 

observed…. This judicially evolved rule of administrative law is 

now firmly established and, if I may add, rightly so. He that takes 

the procedural sword shall perish with that sword.”” 

    Since the respondents have chosen not to produce or rely upon the 

applicable Rules, Regulations, or governing orders, the validity of the disciplinary 

action taken must be tested against the foundational safeguards enshrined under 

Article 311(2) of the Constitution of India. This constitutional provision mandates 

that no government servant shall be dismissed, removed, or reduced in rank except 

after an inquiry in which he has been informed of the charges against him and given 

a reasonable opportunity of being heard in respect of those charges. 

    The Hon’ble Supreme Court, in its authoritative pronouncement in 

State of Punjab v. Amar Singh Harika, reported as AIR 1966 SC 1313, laid down 

CWP-18691 of 2021    -14-

the  essential  procedural  safeguards  that  must  be  observed  in  any  departmental 

inquiry. It was held therein that a valid disciplinary process necessarily requires: 

(i)   the  furnishing  of  a  charge  sheet  to  the  delinquent  officer,  clearly 

outlining the allegations levelled against him; and 

(ii)   the grant of a reasonable and adequate opportunity to the delinquent to 

respond to and rebut the said allegations. 

    These procedural requirements are not merely formal or directory in 

nature but are substantive safeguards designed to prevent arbitrariness and ensure 

fairness in disciplinary proceedings. Non-compliance with the same vitiates the 

inquiry and renders the resultant action legally unsustainable. 

    The non-supply of essential documents—such as the applicable Rules, 

a copy of the complaint, statements of the witnesses, and the enquiry report—

coupled with the denial of opportunity to cross-examine the witnesses, constitutes 

a cumulative violation of the principles of natural justice. These lapses are neither 

trivial nor procedural irregularities but go to the root of the disciplinary process, 

thereby causing manifest prejudice to the charged officer. Jurisprudence on the 

subject  has  consistently  held  that  such  omissions, whether  individually  or 

collectively, vitiate the entire inquiry. 

    The  invocation  of  privacy,  often  cited  in  defence  of  such  non-

disclosure, cannot override the fundamental right of the delinquent employee to 

reclaim his dignity and prove his innocence through a fair and transparent process. 

The rights of the accused, especially in proceedings bearing the potential for civil 

consequences such as loss of livelihood and reputation, cannot be subordinated to 

vague notions of confidentiality. 

CWP-18691 of 2021    -15-

    It must be underscored that the gravity of the allegations, however 

serious, cannot be a substitute for procedural fairness. The seriousness of the charge 

cannot be permitted to justify a denial of the right to be heard. Even where the 

prospects of exoneration may appear remote, the law mandates that an opportunity 

to defend must be accorded. For, in the realm of disciplinary jurisprudence, it is not 

merely  the  outcome  that  matters,  but  the  process  by  which  such  outcome  is 

reached—particularly when honour and dignity are at stake.   

    Such procedural lapses vitiate the inquiry and cast serious doubts upon 

the legitimacy of the disciplinary action taken against the petitioner. 

    The respondents have consciously withheld the most vital piece of 

evidence in their possession and conducted the Court of Inquiry proceedings in a 

manner that kept the charged official wholly uninformed about the nature of the 

proceedings initiated against him and the material or evidence collected in support 

thereof. In the absence of such disclosure, even a mere belated association of the 

charged  official  in  the  proceedings  cannot  be  deemed  to  satisfy  the  essential 

requirements of the principles of natural justice. 

    No satisfactory explanation has been offered by the learned counsel 

for the respondents as to the legal or regulatory source from which the procedure 

adopted  in  the  present  case  emanated.  The  deliberate  withholding  of  such 

foundational information even from this Court compels the drawing of an adverse 

inference against the respondents. It is, therefore, deductible that the respondent-

authorities did not adhere to any prescribed procedure as contemplated under the 

applicable Regulations, Standing Orders, or other governing instructions of the 

National Defence Academy. Such omission further reinforces the conclusion that 

the disciplinary action undertaken lacks the sanctity of due process. 

CWP-18691 of 2021    -16-

    Consequently,  this  Court  is  constrained  to  hold  that  the  impugned 

order dated 30.04.2021, whereby the petitioner was withdrawn from the Course at 

the  National  Defence  Academy,  has  not  been  proved  to  have  been  passed  in 

conformity  either  with  the  principles  of  natural  justice  or  with  the  procedure 

contemplated under the applicable Regulations and Standing Orders governing the 

National Defence Academy. 

    In view thereof, the writ petition is allowed and the impugned order of 

withdrawal dated 30.04.2021 is hereby quashed and set aside. 

    The matter is remanded to respondent No.2 – the Chief of the Army 

Staff, Integrated Headquarters, Ministry of Defence (Army), South Block, New 

Delhi (as informed by counsel for the respondents)– for passing a fresh order in 

accordance with law, after affording the petitioner a fair and reasonable opportunity 

of hearing, and strictly in adherence to the procedure prescribed under the relevant 

Regulations and Standing Orders applicable to the National Defence Academy. 

    Let the necessary exercise be completed by respondent No.2 within a 

period of four months of receipt of certified copy of this order. 

    Petition stands allowed accordingly.  

              (VINOD S. BHARDWAJ) 

MAY 12, 2025.                 JUDGE 

Rajender 

    Whether speaking/reasoned  : Yes/No 

    Whether reportable    : Yes/No