T.S. SACHDEVA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner assails an order dated 22nd September, 2011 passed in OA No.115/2011 passed by the Armed Forces Tribunal.

(2.) The petitioner was recruited on 3rd September, 1979 in the Indian Army in Remount Veterinary Corps (for brevity "RVC") in 1979 batch. He was similarly placed as one Tej Ram. They were promoted to the rank of Lieutenant Colonel but could not be empanelled by the Selection Board for the post of Brigadier. As they had grievance with regard to the ACRs which had been recorded, non-statutory complaints were filed in respect thereof. Redressal was given to both of them on their complaints by expunging the adverse portion of the ACRs.

(3.) In view of the adverse remarks having been expunged from the ACRs, the respondents held a Special Selection Board in September, 2010 for consideration of the petitioner along with Colonel Tej Ram. These two officers, however, could not be selected even in this consideration.