S.K.SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, appellant herein, filed writ petition (SWP 832/2012), wherein he sought following reliefs :

(2.) THE charge sheet dated 07-03-2012 and Court Martial decision dated 27-

(3.) THE appellant 's plea before the writ Court was that the Court-Martial proceedings were barred by time in view of the mandate contained in section 122 of the Army Act 1950 (for short Act of 1950). It was further case of the appellant before the writ Court that Ist. and 3rd charge in the charge sheet dated 07-03-2012 were different from those which were contained in the tentative charge sheet and raised plea of time bar in respect of these charges also.