S AHLUWALIA Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER is a commissioned officer in the Indian Army and holds the rank of a Lieutenant Colonel. He works in the Corps Of Signals.

(2.) WITH respect to equipments needed by the Indian Army, it works very closely with Directorate General of Quality Assurance (DGQA) and to bring synergy between the two departments, technically qualified officers of the Indian Army are sent, from time to time, on deputation to DGQA. Permanent absorption of officers of the armed forces in DGQA is one of the mode of appointment in DGQA.

(3.) REALIZING that he cannot be permanently stationed at Delhi, way back in the year 2006, petitioner sought premature retirement, for the obvious reason, he found it difficult to cope up with his work in the Indian Army as also his domestic responsibilities. The request for premature retirement was rejected.