NAIK NAVEEN KUMAR Vs. UOI

JUDGEMENT

(1.) THE petitioners in the three captioned petitions hold the rank of either a Lance Naik or a Naik and are aggrieved by the fact that they have been reverted from the Parachute Battalion of the Indian Army to, what the respondents call the Parent Regiment of the petitioners.

(2.) WHEREAS petitioner L/Nk.Pawan Kumar has been, as per the respondents, reverted to his Parent Regiment : Rajputana Rifles, the petitioner L/Nk.Naveen Kumar has been reverted to the Kumaon Regiment and petitioner Nk.Subhash Singh has been reverted to the Rajput Regiment.

(3.) THOUGH , as would be evinced from the facts which we note hereinafter, a very short issue arises for consideration in the three petitions and hearing could be over in the three writ petitions in less than 5 minutes, the prolix pleadings, which swirl all over, created a cacophony resulting in hearing lasting for nearly 45 minutes, and that too with a fair -mount of fuzziness, requiring us to reserve the three matters for judgment so that in the peaceful atmosphere in the chamber we could read the pleadings carefully to find out where was the elusive nugget of gold buried in the mine of pleadings.