PREM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the order dated 12th September, 2008 passed in OA No. 1985/2008 titled as Sh. Prem Singh Vs. UOI & Ors. dismissing his petition seeking direction to the respondent to assign him seniority over and above his juniors along with all consequential benefits.

(2.) The petitioner was appointed on the post of Sepoy on 17th June, 1976 and promoted as LDC on ad-hoc basis in October, 1981 along with other group D employees. Adverse remarks were reflected from his ACR because of which he was not promoted and was reverted to the substantive post of sepoy by order dated 25th September, 1985. The petitioner had challenged the order of reversion which was quashed by order dated 12th January, 1987 and he was restored to the post of LDC.

(3.) Though the juniors to the petitioner were promoted however on account of adverse remarks against the petitioner, he was ineligible for promotion for a few years and was found fit for promotion only in the year 1990.