BRIGADIER B C RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a second round fought by Brigadier B.C.Rana, who desires an Auto Transmission Maruti Zen Car to be allotted to him under a scheme for disabled Army Officers.

(2.) THE scheme upon which he places reliance was promulgated on 18.11.1996 and as per which serving officers who had become disabled or who became paraplegic during various operations, including counter insurgency operations were eligible to apply for being selected for allotment of a disabled friendly motor vehicle.

(3.) AS against 18 motor vehicles which were available to be allotted, 27 applications were received and this required 9 applicants to be weeded out and for which Screening Board was constituted.