GHAN SHYAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice to show cause to the respondents as to why rule nisi be not issued. Mr. Ankur Chhibber, Advocate accepts notice on behalf of the respondents.

(2.) Learned counsel for the parties submit that the writ petition can be disposed of on the basis of available record. With the consent of both the parties, we have accordingly heard the writ petition.

(3.) The facts giving rise to the present writ petition are in narrow compass. The petitioner was tried and convicted by an order dated 12th September, 1991 of the Summary Court Martial which was assailed before us by way of WP(Crl.)No.77/1993 (which was subsequently registered as WP(C)No.5888/2001). On coming into force of the Armed Forces Tribunal Act, 2007, this writ petition was transferred for adjudication to the Armed Forces Tribunal, Principal Bench, New Delhi and it came to be registered as T.A.No.39/2010.