LAWS(DLH)-2024-2-59

RD DOGRA Vs. UNION OF INDIA

Decided On February 05, 2024
Rd Dogra Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) The primary challenge of the petitioner in this petition is to the order dated August 31, 2022 passed by the respondent No.1, whereby, the petitioner was denied promotion to the post of Deputy Inspector General ('DIG', for short) in Level-13A in the BSF and as such the juniors to the petitioner, who have been arrayed as respondent nos. 3, 4 and 5 in this petition, were promoted.

(3.) It is the case of the petitioner and as contended by Dr. S.S. Hooda that the petitioner while working as Commandant was graded 'very good' / 'outstanding' in the last five relevant ACRs for considering his case for promotion to the post of DIG for the vacancy year 2022.