NEERAJ KUMAR Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PETITIONER prays that communication dated 31.05.2010, by which his request for promotion with effect from the date persons junior to him were promoted stand rejected, be quashed and a mandamus be issued to the respondents to promote the petitioner as an Inspector with effect from the date persons junior to him were promoted with all consequential benefits.

(3.) RELEVANT facts are that on completing the probation of 2 years and held entitled to be confirmed as a Sub-Inspector, on 14.11.2004 the petitioner was confirmed as a Sub-Inspector under Boarder Security Force. On the next day i.e. 15.11.2004 he was attached to the 106th Bn., where petitioner remained posted till 15.12.2004. This battalion was treated as a duty battalion. It is apparent that the petitioner served in a duty battalion only for 1 month.