BRIG. RAVI NAVET Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P. (C) 10017/2020, CM APPLN. No.31853/2020 (of the petitioner for stay)

(2.) The petitioner states that he has completed more than 29 years of distinguished military service and has served in almost all parts of the country in various Units and Establishments. His last posting was at the Headquarters as Chief Engineer, Project Beacon under the Border Roads Organisation (BRO) which he assumed on promotion to the rank of Brigadier on 21st May, 2019. He states that he was fully involved in the development of critical infrastructure in the then State of Jammu and Kashmir under critical Counter Insurgency conditions.

(3.) The learned counsel for the petitioner, Sh.Ankur Chhibber has submitted that the postings of Brigadiers are governed by a posting procedure annexed to the petition as Annexure P-2, which was to ensure fairness, transparency, uniformity, perspective planning and interaction while issuing posting orders in respect of an officer holding the rank of a Brigadier. The effort was to coincide the requirement of the officer at the personal level and the requirements of the organization. According to Sh.Chhibber, the respondents have given a go-by to this procedure laid down by them.