LAWS(DLH)-2012-10-225

HARISH SINGH BISHT Vs. UOI

Decided On October 19, 2012
HARISH SINGH BISHT Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) WP(C) No.6039/2012 & WP(C) No.6040/2012

(2.) Petitioner Harish Singh Bisht likewise joined the Indian Army as a Combatant Soldier on September 30, 1985 and was posted with the Kumaon Regiment and initially with 9 Kumaon. He served as a soldier in operational areas but was re-mustered as a Clerk/GD, on a date not given. He also raises a grievance of not being assigned a foreign UN Mission posting.

(3.) The grievance which is common to both petitioners is that for the second rotation in Congo, in spite of the nominal roll of clerks detailed for second rotation recording their names at serial No.4 and 5, they have not been detailed for second rotation posting at Congo and instead Chanchal Singh Koranga and Hemender Singh have been nominated.