Mrs. Sujata V. Manohar, J. - (1.) Leave granted.
(2.) the appellant, at all material times, held the rank of acting Major General in the Indian Army. He filed a writ petition in the High Court of Madhya Pradesh challenging the inquiry proceedings held against him and his trial by a General Court-Martial under the Army Act, 1950. This writ petition has been dismissed by the impugned judgment and order of the High Court of Madhya Pradesh. Hence he has preferred the present appeal.
(3.) During the pendency of these proceedings and after the vacation of stay on the holding of a General Court-Martial , the trial of the appellant has proceeded to a conclusion and sentence has been passed that he be cashiered from service which is subject to confirmation as per the provision of the Army Act, 1950. The appellant has filed additional grounds of appeal before us challenging these findings. An earlier writ petition being Misc. Petition 717 of 1991 which was filed before the Madhya Pradesh High Court in the same connection has already been dismissed on 8th of October, 1991. However, the present writ petition has been examined on merits by the High Court and dismissed. We, therefore, propose to examine the various grounds urged by the appellant in support of his case. The appellant has argued his appeal in person at his insistence.;