LEKH RAJ SINGH Vs. UOI & ORS.

JUDGEMENT

(1.) CM No. 6220/2010

(2.) THE petitioner had filed the writ petition complaining non -disposal of a petition filed by him under Section 154(2) of the Army Act laying a challenge to the findings and sentence of the Summary Court Martial. The writ petition was disposed of by an order passed on 29th May, 2009 directing the respondents to pass appropriate orders on the said petition after due consideration, if not already done so, within a period of four weeks from the date of the passing of the order.

(3.) BY way of the present application, the applicant makes a grievance that the respondents have failed to consider a petition made by him and have therefore not complied with the order dated 29th May, 2009.