VIKRAMJEET SINGH SAMBYAL Vs. UOI

JUDGEMENT

(1.) PETITIONER is a Major in the Indian Army and is attached to the Army Service Corps. He desired to proceed on deputation under the National Security Guard (NSG) and after interaction with NSG, the Army Authorities relieved the petitioner to join NSG.

(2.) IT is not in dispute that the first posting of the petitioner in NSG was as a Squadron Commander but he was subsequently deputed to work as a Team Commander. This petitioner claims was downgrading.

(3.) OUR reason for so holding is that on 27.10.2010, the petitioner himself wrote to the Director General NSG that if he cannot be adjusted as per his wishes in the NSG, the case may be taken up to repatriate him to his Parent Organization. Pursuant thereto, the petitioner was repatriated and was relieved from NSG.