SUSHIL HARKAULI, J. - (1.) HEARD learned counsel for both sides.
(2.) ACCORDING to the letter of the respondents, the petitioner is said to have been prematurely discharged from service under Rule 14 (b) (iii) on his own request. The respondents also enclosed a photocopy of the request application of the petitioner. Against the premature discharge of the petitioner from the Army he has preferred a statutory complaint under Section 26 of the Army Act, 1950. If has been alleged by the petitioner that said statutory complaint has not been decided so far.
(3.) IN the circumstances, the respondent No. 1 is directed to consider the statutory complaint in accordance with the procedure of his office and to decide the same within three months of the date on which a certified copy of this order alongwith a self attested copy of this writ petition is presented by the petitioner before the respondent No. 1.;