G RAJAMURTHY Vs. COLONEL COMMANDING OFFICER

JUDGEMENT

(1.) THIS writ appeal is filed against the impugned judgment of the learned single Judge dated 6. 11. 2001.

(2.) THE petitioner/appellant was in the Indian Army and he was absent without leave from 29. 9. 1991 to 17. 1. 1992 that is for a period of 111 days. He was tried by the Summary Court Marshall and was given the punishment of two months rigorous imprisonment and was also dismissed from service. His appeal also failed and hence he filed the writ petition. THE present writ appeal is against the order dismissing the writ petition.