NIHAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has sought directions to the respondents to grant seniority and promotion to the petitioner as per his seniority with effect from 1994, without back wages.

(2.) THE petitioner contended that he belongs to the Scheduled Caste category and is presently employed as the Assistant Commandant in the Border Security Force. THE petitioner had joined the Border Security Force as a constable on 2nd October, 1987 and he was selected as PC (DE), i.e. Sub Inspector on 5th December, 1988.

(3.) ACCORDING to the petitioner, a patient is upgraded from category C to category B (Temp) and finally upgraded to category A. However, the petitioner after being upgraded to the category B (temp) in the year 1994 was not upgraded to the category A. It has also been emphasized that the medical board neither recommended any treatment nor prescribed any medicine/therapy to the petitioner but kept him under the low medical category.