SCT SARKAR J C Vs. UNION OF INDIA

JUDGEMENT

(1.) . The petitioner herein has filed this writ petition questioning an Air Force Order ( in short, 'AFO' ) bearing No. 18 issued by the Chief of the Air Staff dated 07.09.2001 as also for issuance of a writ, order or direction of or in the nature of Mandamus directing the respondent to issue discharge order and No Objection Certificate ( in short, 'NOC' ) to the petitioner for Group 'A' Post Civil and release him.

(2.) . The petitioner joined as Electrical Fitter Group 1 in the year 1987 Allegedly as joining instructions at Airmen Training Centre, the petitioner was given an assurance that in the event of his attaining requisite qualifications, he can apply for any job in Government / State Government / Public Sector Undertaking in a higher pay scale.

(3.) . The petitioner is presently posted at Suratgarh, Rajasthan. He obtained a higher qualificauon of D.Sc., A.M.I.E. (Electrical) and completed M. Tech except two papers.