R M SINGH Vs. UOI

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties the matter was heard finally.

(2.) In this writ petition the action of the respondents in discharging the petitioner from the service is with effect from 31st January, 2001 has been questioned. The petitioner claims that he had the right to be extended in the service pursuant to the policies of the respondents.

(3.) The petitioner joined the services and was enrolled in the Indian Air Force on 2nd January, 1981. He applied for extension and in June, 1999 for a period of six years and it is stated that this application was in accordance with the relevant rules and instructions on the subject. This request was rejected as thp petitioner had not passed or qualified in the Junior Warrant Officer's Promotion Examination.