M K KULSHRESHTHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This case appears to he a contest between the civilian and air-force officers of the Directorate of Technical Development and Production (Air) [to be referred to in brief as "DTD P(Air)"].

(2.) The petitioner, Mr. M. K. Kulshreshtha, is a Principal Scientific Officer (to be referred to in brief as "P.Sc.O.") with the DTD&P (Air). He is a member of the Defence Aeronautical Quality Assurance Service (to be referred to in brief as "DAQAS"). He claims he is eligible to be promoted to the post of Deputy Chief Scientific Officer (to be referred to in brief as "DCScO").

(3.) In this writ petition he has made fourteen prayers. However. in essence they boil down to three, which again are overlapping. These are :