H S SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) A dead horse is being flogged by the petitioner with the hope that the horse would rise and gallop and the petitioner would enjoy a ride. Unfortunately, dead horses do not canter when flogged.

(2.) POSTING at HQ IMTRAT in Bhutan is considered to be prestigious and the petitioner applied to be posted at IMTRAT by filing an application on 21.3.2002 which was registered at serial No.272. As per policy in force since the year 2000 the applicants were posted at IMTRAT upon being selected and for which they had to undergo the selection process. Upon being cleared, names were kept as per a list prepared.

(3.) ON 19.12.2006 the policy dated 21.4.2005 was done away with and a new policy was put in place, which we note is pari-materia with the policy in place prior to the policy dated 21.4.2005.