P N CHATURVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is Lt.Colonel in the Army and posted as Assistant Judge Advocate General Headquarters Central Command, Lucknow has filed this writ petition with the following prayers: This Hon'ble court be graciously pleased to issue a writ of Certiorari Mandamus or any other appropriate writ, order or direction:-

(2.) As can be inferred from the aforesaid prayers itself, the main grievance of the petitioner is again recording of the ACRs for the years 1988-89 a 1989-90. It is his case that because of wrong recording of the ACRs for the aforesaid periods, the petitioner's case for promotion to the post of Colonel was not considered properly by the Selection Board with the result he was wrongly denied the promotion and his juniors superseded him.

(3.) For the purpose of deciding this writ petition, it is not necessary to trace out the history of the career progression of the petitioner in the Army. Suffice is to state that the petitioner joined as Commissioned Officer in the Army Education Corps as Second Lt. in the year 1970. In April, 1974 he was transferred to the Judge Advocate General's Department (JAG for short). Since then he is working in JAG and has got promotions from time to time and stands permanently transferred to this department. As mentioned above, he is at present holding the post of Lt.Colonel to which post he was promoted in July, 1987.