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.