AJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER was enrolled in the army on 15th December, 2000. He was posted in Rajasthan and thereafter for some offence of theft, a Court of Enquiry was ordered against the petitioner and after recording of summary of evidence, General Court Martial commenced and the petitioner was sentenced to suffer rigorous imprisonment for seven years and was dismissed from service.