- (1.) The petitioner seeks quashing of the judgment dated 01.02.2013 (Annexure P-10) passed by the Armed Forces Tribunal, Regional Bench Chandigarh at Chandimandir ('the Tribunal'-for short) (respondent No.1) and also for quashing the Summary Court Martial proceedings dated 15.10.1998 (Annexure P-3 colly) whereby the petitioner has been dismissed from service and sentenced to undergo rigorous imprisonment for nine months in the Civil Jail at Patiala (respondent No.7). A further prayer has been made for directing the Chief of the Army Staff (respondent No.3) and Commandant, Corps of Signals, Records Office, Jabalpur (MP) (respondent No.4) to reinstate him in service with all consequential benefits.
(2.) The petitioner was posted with 15 Rashtriya Rifles (14 CR) at Sopore, Jammu and Kashmir in the year 1998. Subsequently he was convicted and has undergone his imprisonment at Civil Jail, Patiala. On completing his sentence he is residing at village Mandoor, Tehsil and Distt. Ambala. The petitioner earlier filed Crl. Writ Petition No.899 of 2009 in this Court. The same was transferred to the Tribunal (respondent No.1) and numbered as TA No.677 of 2010. The order dated 01.02.2013 (Annexure P-10) has been passed by the Tribunal (respondent No.1) within the territorial jurisdiction of this Court.
(3.) The case of the petitioner is that he was recruited by way of open recruitment in the Corps of Signals in the month of October, 1995 at Ambala. He was posted as Signalman at Bhopal (MP). Thereafter he was sent on deputation with 15 Rashtriya Rifles (14 GR) at Sopore in the State of Jammu and Kashmir.;