S K MOULIK Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition arises out of the rejection of 6threpresentation of the petitioner against his fixation of the seniority inservice.

(2.) The facts, in brief, leading to the filing of this writ petition areas under:-

(3.) The petitioner joined the Army in Short Service Regular Commission on 13/01/1955. Since he had fulfilled certain criteria ofserving in Civil Hospital etc. before joining Army, he was given six monthsantedate of seniority for that and he was given seniority with effect from 13/07/1956. Such conditions contained in Army Instructions issued inthe year 1962 bearing No. 191/62. In December 1962 the conditions withregard to such officers getting Permanent Commission were issued vide letterof the Government of India dated 21/07/1955 which, infer alia,provided:-