REGENT COMPUTRONICS PVT. LTD.

Bhupinder Kumar Malik. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PRABHA DEVI V UOI [REFERRED TO]
UNION OF INDIA VS. P K ROY [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
VICE CHANCELLOR L N MITHILA UNIVERSITY VS. DAYANAND JHA [REFERRED TO]
NAGAR MAHAPALIKA KANPUR VS. VINOD KUMAR SRIVASTAVA [REFERRED TO]
K MADHAVAN DWARKA NATH VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
UNION TERRITORY OF CHANDIGARH VS. DILBAGHSINGH [REFERRED TO]
BABITA PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF BIHAR VS. SECRETARIAT ASSISTANT SUCCESSFUL EXAMINEES UNION [REFERRED TO]
UNION OF INDIA VS. N R BANERJEE [REFERRED TO]
S I ROOPLAL VS. LT GOVERNOR [REFERRED TO]
MRIGANK JOHRI AND OTHERS VS. UNION OF INDIA AND OTHERS [REFERRED TO]
AJAY KUMAR SHUKLA VS. ARVIND RAI [REFERRED TO]

JUDGEMENT

(1.) The petitioner"Bhupinder", hereinafter, Bhupinder Kumar Malik, is before us in challenge against Order dtd. 3/11/2009, whereby he was promoted to the post of Deputy Judge Attorney General/ Deputy Commandant "Dy. JAG/ DC", hereinafter with immediate effect to the extent that he seeks seniority in the post with effect from 2002.

(2.) Thereafter, he prays to be declared as being in service as Judge Attorney/ Assistant Commandant"JA/AC", hereinafter with effect from 10/7/1995, and in the capacity of Deputy JAG/DC with effect from 2002.

(3.) Subsequently, Bhupinder prays for directions to Respondent 2/ Director General"DG", hereinafter Indo Tibetan Border Police Force "ITBP", hereinafter to convene a Department Promotion Committee "DPC", hereinafter to assess his suitability for promotion to the post of Additional Judge Attorney General/ Commandant "Addl. JAG/ Comm", hereinafter, along with a plea for the grant of relaxation of certain eligibility criteria according to relevant Office Memoranda.

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BHUPINDER KUMAR MALIK. Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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