SATAYENDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the letter dated 29th October, 2020 whereby respondents have allegedly arbitrarily rejected the petitioner s claim for correct fixation of his seniority at par with his batch-mates.

(3.) Petitioner also seeks a direction to the respondents to treat the petitioner s appointment, through LDCE-2007, to the post of SubInspector w.e.f. 18th September, 2007 instead of 03 rd April, 2010, and to promote him to the rank of Inspector w.e.f. 22nd February, 2011.