BHAGWAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) ON 06.7.1991 the petitioner was dismissed from service. The order is the culmination of petitioner being stated to have pleaded guilty at the Summary Court Martial.

(2.) THE writ petition filed by the petitioner in the year 1993 unfortunately remained pending in the record room of this Court till it was transferred to the Armed Forces Tribunal upon the constitution of the Tribunal when the Armed Forces Tribunal Act 2007 was promulgated.

(3.) THE Tribunal directed that the petitioner shall be deemed to be in service till he attains minimum pensionable service, after which he would be deemed to have been discharged and would be entitled to pension and other retiral benefits. No order on back wages.