ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner holds the rank of a Lt.Colonel in the Indian Army and based on his qualifications and experience was deputed to work in the office of the Directorate of Quality Assurance (DGQA) on December 28, 2008 and after two years became eligible for being permanently absorbed in DGQA, which in the parlance of the department is called Permanent Secondment. His case for Permanent Secondment was considered by a Board and notwithstanding the Indian Army according its consent for petitioner's Permanent Secondment, the Board constituted held against petitioner's Permanent Secondment holding he not being fit for Permanent Secondment in DGQA resulting in the petitioner filing WP(C) No.5223/2012 alleging mala fide against Lt.General V.K.Mehta and pleading that at his behest the Addl.Director General Mr.U.V.Dasgupta made interpolations in the Annual Confidential Rolls of the petitioner.

(3.) RECONSIDERING the matter afresh the decision conveyed to the petitioner is that having not worked in the Quality Control Cell of DGQA, he would not be absorbed in DGQA, which reasoning is questioned by the petitioner as an outcome of : come what may, we will not absorb you; attitude of the respondents.