M.Katju, J. - (1.) This writ petition has been filed against the impugned orders dated 11.10.1999, 25.3.2004, 4.2.2003 and 19.3.2001 Annexures-1, 2, 5 and 8 to the writ petition.
(2.) We have heard the learned counsel for the parties.
(3.) The petitioner entered in the service of the army and was commissioned in 1971 as a Lieutenant. He retired on 30.4.2001. While he was holding the post of Lieutenant Colonel there were certain allegations against him and a general court martial was held on several charges and he was found guilty on charges Nos. 8, 9 10, 12, 14 and 16. He was awarded the punishment of forfeiture of four years past service for the purpose of pension and was also severely reprimanded vide Annexure-1 to the writ petition. The petitioner filed an appeal vide Annexure-4 to the writ petition which was rejected on 4.2.2003 vide Annexure-5 to the writ petition.;