S P GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has prayed for the following relief:

(2.) The petitioner had challenged the trial proceedings on the ground that the respondents had not followed the procedure prescribed and thus the petitioner was deprived of his right to safeguard his interest in defending himself. The petitioner had contended that the joint trial was ordered with mala fide intentions. The petitioner has stated that the G.C.M. was not legally constituted. While convening the G.C.M. it was to consist of 7 members. As against this, only 5 members were there and this was not in accordance with the Rules.

(3.) In the counter affidavit, the respondents had clearly mentioned the facts, at page 80, it is stated: