1. Heard learned counsel for the petitioner.
2. In view of the statement made by the petitioner in the order passed by the Coordinating Bench while arguing the appeal against his conviction under Section 377 IPC by Court Martial he has very clearly stated that “he is not interested in reinstatement of service and other benefits so sought.” In view of this no benefit can be given to the petitioner in this petition and the same is dismissed with no order as to costs.