SUNIL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, Ex Sepoy (L/NK) Sunil Kumar, 18th Battalion JAT Regiment, in this writ of certiorari, calls in question an order dated 18.01.2006 passed by the Chief of the Army staff on his statutory petition under Section 164 (2) of the Army Act, 1950 against the findings and sentence of summary court martial held on 02.04.2002 pursuant to which he was dismissed from service.

(2.) The brief background of the case giving rise to this writ petition is as follows:-

(3.) Aggrieved by the findings and sentence awarded to him by the summary court martial, the petitioner preferred a statutory petition under Section 164 (2) of the Army Act, 1950 which was rejected vide impugned order dated 18.01.2006 by the Chief of the Army staff (respondent No. 2).