Ic 75613F Maj Now Lt Col Sumit Yadav vs Union Of India And Ors on 8 April, 2026

[Cites 0, Cited by 0]

Punjab-Haryana High Court

Ic 75613F Maj Now Lt Col Sumit Yadav vs Union Of India And Ors on 8 April, 2026

Bench: Harsimran Singh Sethi

                       CWP-10560-2026                                            1

                       114


                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH

                                                         CWP-10560-2026
                                                         Date of decision : 08.04.2026

                       IC 75613F Maj (now Lt.Col)
                       Sumit Yadav                                         ...Petitioner

                                                         Vs.

                       Union of India and others                           ...Respondent(s)

                       CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
                                     HON'BLE MR. JUSTICE DEEPAK MANCHANDA

                       Present:      Mr. Shailendra Kumar Singh, Advocate and
                                     Mr. Chakshu Sharma, Advocate
                                     for the petitioner.

                                     Mr. Gaurav Pathak, Sr.Panel Counsel
                                     for the respondents No.1 to 4.
                                            ***

                       HARSIMRAN SINGH SETHI, J.(Oral)

1. Learned counsel appearing on behalf of the petitioner submits that though, the Tribunal has recorded a finding that the 'Reproof' awarded dated 28.10.2023 (for having displayed immature conduct while handling trivial issue with Major Deepak Sharma) will not harm career of the petitioner in promotion or otherwise in any manner, but the apprehension is that, the same will be observed against the petitioner while considering him for further promotion or any other benefit for which the petitioner is entitled for as per his service career.

2. Notice of motion.

3. Mr. Gaurav Pathak, Sr.Panel Counsel accepts notice on behalf VANITA 2026.04.09 16:54 I attest to the accuracy and authenticity of this order and judgment CWP-10560-2026 2 respondent Nos.1 to 4 and submits that once, a finding has already been given by the Tribunal and as same has not been challenged by the Union, the same is binding upon the Army Authorities in full force to mean that the Reproof awarded will not come against the petitioner or cause prejudice in any manner qua his promotional chances or in any other manner in his service career.

4. Learned counsel for the petitioner submits that keeping in view the stand taken by the respondents, the present petition may kindly be disposed of having been not pressed any further, at this stage.

5. Ordered accordingly.

6. Pending civil miscellaneous application, if any, stands disposed of.

(HARSIMRAN SINGH SETHI) JUDGE (DEEPAK MANCHANDA) JUDGE 08.04.2026 vanita Whether speaking/reasoned : Yes Whether Reportable : No VANITA 2026.04.09 16:54 I attest to the accuracy and authenticity of this order and judgment

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court