SGT A K SOLANKI Vs. UOI

JUDGEMENT

(1.) Issue Rule. With consent, the petition has been heard for final disposal.

(2.) The petitioner was working as an Airmen/ Air Worrier in the cadre of a Sergeant. He has, in the present petitioner, prayed for a writ of certiorari quashing signal dated 6th January, 2007 whereby his request for extension of engagement has been declined. A further writ in the nature of certiorari quashing another signal dated 22nd January, 2007 whereby he has been directed to be discharged from service w.e.f. 31st January, 2008 has also been prayed for.

(3.) Sergeants (Airmen/Air Worriers) serving in the Air Force are, in terms of the prevalent policy, entitled to the grant of extension in their service for a period of six years on satisfaction of the conditions stipulated in the relevant policy. One of the requirements for the grant of extension is that the officer must have passed his promotion examination for promotion to the rank of Junior Warrant Officer. The petitioner has been declined extension in his service on the ground that he had failed to pass the said examination in the permissible three attempts under the scheme. Consequently orders for his discharge from service w.e.f. January, 2008 have been issued, as already noticed earlier. Aggrieved, the petitioner has assailed the denial of extension as also the direction for his discharge from service in the present writ petition.