UNION OF INDIA OTHERS Vs. RANJIT THAKUR

JUDGEMENT

(1.) This is a review petition preferred by the respondent, in this appeal.

(2.) By the Judgement dated 15.10.1987 of this court in appeal the proceedings of a court Martial, culminating in the imposition of the punishment of an year's rigorous imprisonment and dismissal from service on the appellant was quashed.

(3.) The contentions urged for the appellant are noticed in and are formulated as contentions (a)(i) and (ii); (b): (c) and (d) in the said judgment. The appeal was allowed and relief granted accepting the contentions at (a)(i) and (ii) and (d). Contentions (b) and (c) were not held in favour of the appellant.