S AHLUWALIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Having successfully completed his training at the National Defence Academy and the Indian Military Academy, the petitioner was commissioned in the Corps of Signals on 11.06.1994.

(2.) Petitioner earned time bound promotions and reached the rank of Lt.Colonel.

(3.) The undisputed position is that on account of petitioner having an old and an ailing mother who suffers various medical problems and a wife also having medical problems, the Army authorities were always sympathetic to the petitioner and accommodated him at Delhi for long durations.