SUSHIL KUMAR SHARMA Vs. UOI

JUDGEMENT

(1.) THE writ petitioner has laid a challenged to the order dated April 30, 2012 passed by the Armed Forces Tribunal, Principal Bench, New Delhi dismissing TA No.243/2010 filed by the writ petitioner.

(2.) THE writ petitioner had prayed before the Tribunal that the orders dated May 05, 2006 and May 08, 2006 rejecting his representation concerning his trial and conviction at a Summery Court Martial proceedings be set aside on account of new material surfacing.

(3.) THE petitioner was enrolled in the Indian Army on July 29, 1988 as a Clerk and after training was attached to the Corps of Engineers. He was posted to 201 Engineering Regiment.