RAJESH KUMAR BAHL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE issue is short. THE facts have thus to be noted in brief.

(2.) WORKING as a Commissioned Officer in the Corps of Engineers of the Indian Army, petitioner was permanently seconded with the Survey of India.

(3.) AT a DPC, which met in June 2009, the petitioner was not empanelled for promotion on account of the reason the civil ACR graded him Good. The Bench mark for promotion was Very Good.