PUNJAB SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the instant appeal, the appellant has challenged the judgment dated 04.04.2008, whereby the learned Single Judge dismissed SWP No. 373/2001. The writ petition was filed challenging the legality of the Summary Court Martial conducted against the petitioner on 24.04.2000 and the sentence of dismissal from service and rigorous imprisonment of four months in a civil prison imposed pursuant thereto.

(2.) The appellant assailed the same by way of SWP No. 373/2001 which stands dismissed by the learned Single Judge by the judgment dated 04.04.2008.

(3.) We have heard Mr. B. S. Salathia, learned Senior Advocate on behalf of the appellant and Mr. Vishal Sharma, learned ASGI at length on this appeal. Factual Narration