Sepoy Raghubir Singh vs Union Of India And Ors
2024 Latest Caselaw 1500 P&H

Punjab-Haryana High Court

Sepoy Raghubir Singh vs Union Of India And Ors on 23 January, 2024

                                                          Neutral Citation No:=2024:PHHC:008910



CWP-15297-2019                            -1-           2024:PHHC:008910


           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

231                                        CWP-15297-2019
                                           Date of Decision : 23.01.2024

SEPOY RAGHUBIR SINGH                             ......PETITIONER


                                    V/S


UNION OF INDIA AND ORS                           .....RESPONDENTS


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr.Kirat Pal Dhaliwal, Advocate for
             Mr. Pradeep Sharma, Advocate
             for the petitioner.

             Mr. Amit Sharma, Sr. Panel Counsel
             for the respondent-UOI.

             ***
JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Article 226 of

Constitution of India is seeking setting aside of findings and sentence of the

Summary Court Martial held from 09.01.2015 to 23.01.2015. He is further

seeking setting aside of discharge order dated 13.02.2015 (Annexure P-5) and

letter dated 24.03.2017 (Annexure P-8).

2. The petitioner has been awarded punishment in terms of Section 63

of Army Act. This Court vide judgment dated 03.10.2023 passed in CWP

No.3118 of 2023 has held that in such cases, the petition is maintainable before

Armed Forces Tribunal.

3. Faced with this, learned counsel for the petitioner submits that the

present petition may be disposed of in the same terms.

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4. The petition stands disposed of in terms of the judgment dated

03.10.2023 passed by this Court in CWP No.3118 of 2023. The Registry is

directed to transfer complete paper book of this case to Registrar, AFT,

Chandigarh. At the first instance, the parties shall appear before AFT,

Chandigarh on 19.02.2024.

                                                     (JAGMOHAN BANSAL)
                                                           JUDGE
23.01.2024
Anju

              Whether speaking/reasoned            Yes/No
              Whether reportable                   Yes/No

Neutral Citation No:=2024:PHHC:008910

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