HAVILDAR N BHEEMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ petition by a person serving as Havildar in the Indian Army who is, aggrieved that his case is not considered for promotion to the next promotional post of 'Naib Subedar' though he richly deserves the post.

(2.) Though many grounds are raised and contentions are urged on behalf of the petitioner, the crux of the matter is that the petitioner nurses a feeling that his case for promotion to the post of 'Naib Subedar' has not been duly considered, notwithstanding a recommendatory letter or a letter seeking for permission by his Commanding Officer for. relaxing the age criteria in terms of the provisions of the Regulation 149 of the Regulations for the Indian Army, Revised Edition, 1987 (for short,'the regulations').

(3.) This situation is the development in the light of some additional facts sought to be, brought before this Court through I. A. No. 1 of 2007 wherein the petitioner has produced a copy of such communication dated 6-7-2006 from the respondent No. 4-Commanding Officer of 12, Engineer Regiment, PIN 914012, C/o. 56 APO where the petitioner is working as Havildar.