CDR A. SWAPNA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned Counsel for the parties at length on the aspect of maintainability of this writ petition before this Court.

(2.) The petitioner is the Short Service Commissioned 'SSC' lady officer of the Air Traffic Control 'ATC' cadre of the Navy. She seeks, by the present petition, a declaration that SSC Officers of the ATC cadre in the Navy are entitled to consideration for permanent commission under the Naval Ceremonial, Conditions of Service and Miscellaneous Regulations, 1963 read with Policy Letter dtd. 25/2/1999, issued by the Ministry of Defence.

(3.) Additionally, the writ petition seeks a declaration that the Naval signals and other communications from the respondents, to the contrary, be held to be illegal.