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Judgment
Heard counsel for the Petitioner. This petition is barred by limitation and no application for condo nation of delay has been made. We have, however, accepted the oral prayer of the counsel to condone the delay and have proceeded to hear the matter on merits.
Of the several submissions made, only one aspect deserves to be noticed. There was a summary court martial in which the Petitioner was found guilty and was sentenced to six months' imprisonment and dismissed from service. The abstract of the proceeding produced as Annexure II to the petition shows that the proceedings were subject to review under the Army Act, Section 162. Counsel makes grievance that such review has not been done. We do not propose to issue notice but in case the decision of the summary court martial is subject to review, the authorities shall exercise jurisdiction of review and pass appropriate orders or directions. In case review is not admissible, no further action will be taken. A copy of this order shall be forwarded to the Army Head-quarters at New Delhi for compliance to the extent indicated above. SLP is disposed of accordingly.