TH. GENLIANMANG Vs. UNION OF INDIA

JUDGEMENT

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

(2.) The primary challenge in the present petition is to an order dated August 01, 2022 whereby the respondents have rejected the representation of the petitioner for non inclusion of his name in the promotion order to the post of Inspector (Min).

(3.) The submission of Dr. Hooda, learned counsel appearing for the petitioner is that though the petitioner, after the GSFC proceedings were held, was awarded the sentence of forfeiting four years of service for the purpose of promotion and for the purpose of pension, but not for seniority and pursuant thereto, the petitioner having attained the eligibility to be considered for promotion to the post of Inspector (Min) and his case having been considered, the same has been denied on the ground that the petitioner has been found unfit is arbitrary.