RIS JOGINDER SINGH Vs. UOI

JUDGEMENT

(1.) THE writ petitioner impugns an order dated November 09, 2011 passed by the Armed Forces Tribunal dismissing Original Application No. 52 of 2010 .

(2.) THE grievance of the writ petitioner before the Tribunal was of not being granted extension of service as a Risaldar and another Risaldar Sukhraj Singh being granted the extension in service on the ground he had served in an operation area 'Meghdoot'.

(3.) THE factual matrix pertaining to the case of the petitioner is not in dispute and may be succinctly stated by noting that the petitioner was enrolled in The President's Bodyguard (PBG) on August 16, 1980. After successfully completing basic military and trade training, the petitioner was posted to the PBG. He earned promotion to the rank of Dfr (PA) w.e.f. March 0, 1990 and was granted substantive rank of Dfr w.e.f. April 01, 1994. The petitioner having not passed the promotion cadre exam was not promoted to the rank of Naib Risaldar (Nb Ris) when a vacancy arose on May 01, 1996 and was thus superseded. At that time the petitioner was posted on ERE with Armament and Electronics (A&E) Regiment, Armoured Corps Centre and School (ACC&S), Ahmadnagar.