REGENT COMPUTRONICS PVT. LTD.

DES RAJ SHANWAL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SURINDER SINGH SANDHU V. STATE OF PUNJAB [REFERRED]
LT COL PRITHI PAL SINGH BEDI CAPT DHARAM PAL KUKRETY GAPT CHANDER KUMAR CHOPRA VS. UNION OF INDIA [REFERRED]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED]
HAVILDAR RATAN SINGH VS. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. HARISH CHANDRA GOSWAMI [REFERRED]
UNION OF INDIA VS. CHARANJIT S GILL [REFERRED]
KUMAON MANDAL VIKAS NIGAM LIMITED VS. GIRJA SHANKAR PANT [REFERRED]
OM KUMAR VS. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. R K SHARMA [REFERRED]
UNION OF INDIA VS. L D BALAM SINGH [REFERRED]

JUDGEMENT

(1.) The petitioner in this writ petition has questioned an order of General Court Martial ( in short, 'GCM' ) whereby and whereunder he was awarded the punishment of six month's rigorous imprisonment and was also dismissed from service.

(2.) The petitioner was tried under six (6) different charges, which were as follows :-

(3.) The GCM found the petitioner guilty of four charges, namely, second, third, fourth and fifth charges. However, by an order dated 03.10.1974, the Chief of the Army Staff while confirming the sentence approved the findings of the General Court Martial only on two charges, namely, charge Nos. 2 and 3.

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DES RAJ SHANWAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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