A.Lala, J. - (1.) This appeal is directed against the judgment and order passed by a single bench of this Hon'ble Court in dismissing the writ petition being C.O. No 7102 (w) of 1992.
(2.) In short, the appellant/writ petitioner's case is that he became victim of personal vendetta of some senior army personnel.
(3.) On 18th November, 1991 a charge-sheet was served upon the appellant which was endorsed by the General Officer Commanding,Bengal Area. The charge-sheet reads as follows: JUDGEMENT_300_CALLT2_1999Html1.htm;