CDR SEEMA CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) A batch of petitions pertaining to the grant of Permanent Commission("PC") to Short Service Commission("SSC") Officers in the Indian Navy was disposed of by this Court by its judgment in Union of India vs Lieutenant Commander Annie Nagaraja,(2020) 13 SCC 1. The review petitioner was one of the officers before this Court. The submissions which were urged on her behalf were set out in paragraph 52 of the judgment.

(2.) In order to appreciate the grievance in the review petition, a reference to some of the salient facts would be in order. The petitioner was commissioned in the Indian Navy as a Short Service Commissioned Officer("SSCO") in the Judge Advocate Generals "™("JAG") Branch of the Indian Navy on 6/8/2007. She was promoted on 6/8/2009 as a Lieutenant and, thereafter, on 6/8/2012 as a Lieutenant Commander. During the course of her service, she was granted an extension in November 2016 for a period of two years and, thereafter, for an equivalent duration in August 2018. On 5/8/2020, the petitioner was informed that she would stand released from service on 5/8/2021.

(3.) The judgment of this Court in Lieutenant Commander Annie Nagaraja case (supra) was rendered by this Court on 17/3/2020. The directions which were issued by this Court would be of relevance to the present case and are hence set out below: