ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) (Oral) The petitioner desires quashing of the communication dated October 04, 2011 wherein his representation for grant of Permanent Secondment in Directorate General of Quality Assurance (DGQA) has been turned down.

(2.) THE reason for the same being turned down is the opinion of the Director General Quality Assurance, Lt.Gen.V.K.Mehta (Now Retd.) that the petitioner, who is a serving officer in the Indian Army in the rank of Lt.Colonel, is as yet not fit for Permanent Secondment in DGQA.

(3.) THE reporting officer, Brig.D.K.Joshi, with respect to the column:- TECHNICAL COMPETENCE OF THE OFFICER has written:-