SATISH CHANDRA Vs. CHIEF OF ARMY STAFF

JUDGEMENT

(1.) Aggrieved by his discharge from service, the petitioner has preferred a statutory complaint under Section 26 of the Army Act before the Chief of the Army Staff. A copy of that petition has been produced as Annexure P-3 to the writ petition. The grievance of the petitioner now is that although, the petition was filed in April, 2007, the Chief of the Army Staff has not considered or disposed of the same. A mandamus directing the respondents to do so has, therefore, been prayed for.

(2.) Ms. Barkha Babbar, learned counsel for the respondents, submits that in case the statutory complaint has not already been disposed of, the same can be disposed of by the competent authority within three months from today under intimation to the petitioner.

(3.) In the circumstances, the writ petition is disposed of with a direction that the needful shall be done by the Competent Authority within three months from today under intimation to the petitioner. We further direct that in case the petition stands already disposed of, the respondents shall save a copy of the order passed by the competent authority upon the petitioner. No Costs. Order Dasti.