SGT GEDELA YUGANDHAR Vs. UOI

JUDGEMENT

(1.) EXPERIENCE shows to this Court that a fertile area of litigation is generated when policies change and the executive does not take care that the baton is passed on smoothly. He who has witnessed a relay race would strikingly notice the runners passing on the baton very smoothly, neither pushing the next runner nor tripping the other runners and after the baton is handed over, remove themselves from the track. They do so for the reason they know that if they trip any other runner, the team as a whole would be disqualified and if while passing on the baton, the runner who has to run the next leg is pushed too hard or the baton drops, the race would be lost.

(2.) WE wish that the executive learned a lesson to run a relay and when a policy is replaced, care be taken of the distance to be run by two runners on the same track, one completing his leg of the relay and the other commencing his i.e. the next leg of the relay.

(3.) SGT.Gedala Yugandher was enrolled on 3.8.1995 at the young age of 17 years and 2 months as Air Craftman (catering assistant) i.e. at the lowest rung of the ladder in the Air Force and in the time scale became a Corporal after 5 years. Lest anybody has an issue, we make it clear that he never suppressed his age at the time of appointment and when we expressed surprise of a boy aged 17 years getting public employment, were informed that in the Indian Air Force, Corporals are appointed at said age. He earned a promotion after 13.5 years and became a Sargent and continues to be one even today. It is apparent that Sargent Gedala Yugandher comes from fairly humble background and was compelled to earn for his living at the tender age of 17 years and 2 months. He is otherwise a hard working fellow and not only earns his bread and butter to support not only himself, but his parents. He educated himself further and acquired a graduate degree as also a graduate degree in education i.e. is a B.A., B.Ed.