JOGINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was dismissed from service on 14th June, 1989 as per order Annexure 7 on being found guilty in General Court Martial. This order was confirmed on 28th October 1989 as per Annexure 8.

(2.) THE petitioner challenges the entire proceedings to be unauthorised leading to his dismissal. General Court Martial was ordered to be convened on 20th Feb. 1989 by Dy. General Officer Commanding. It was not signed by General Officer Commanding Chief.