BHAGABAN TALUKDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The unsuccessful petitioner in Civil Rule No. 3274/97 is the appellant in this Writ Appeal filed against the judgment and order dated 8.8.2002 whereby and whereunder the writ petition has been dismissed upholding the order dated 22.5.96 passed in a Summary Court Martial proceeding against the appellant sentencing him to imprisonment and as well as dismissal from service.

(2.) In order to consider as to whether the impugned judgment under appeal suffers from any errors requiring our interference in exercise of our appellate jurisdiction, few relevant facts may have to be noticed.

(3.) The appellant herein has been charged of using criminal force against his superior officer vide charge dated 13.5.96. That, a Summary Court Martial was held against him in respect of the said charge resulting in award of sentence of imprisonment as well as dismissal from service.