Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 334 OF 2007
ANILTEJ SINGH DHALIWAL ... APPELLANT(S)
:VERSUS:
UNION OF INDIA AND ORS. ... RESPONDENT(S)
WITH
CRIMINAL APPEAL NO. 825 OF 1997
THE GENERAL COURT MARTIAL AND ORS. ... APPELLANT(S)
:VERSUS:
ANILTEJ SINGH DHALIWAL ... RESPONDENT(S)
O R D E R
Heard.
After hearing the learned counsel for the parties and taking into account the
peculiar facts of this case, we direct that from the amount of pension payable to the
appellant, till end of April, 2009 25% shall be deducted and the balance amount shall
be paid to him. The same shall be the penalty for the established charges.
The question relating to the permissibility of re-constitution of the Court
Martial is not dealt with by us because of the above order.
Both the appeals are disposed of accordingly.
..........................J
(Dr. ARIJIT PASAYAT)
..........................J
(ASOK KUMAR GANGULY)
NEW DELHI,
APRIL 30, 2009.