GENERAL R C KOCHHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner who is a Major General in the Medical Services of Army has preferred this writ petition with the prayer that the proceedings initiated by respondent No. 3 of Court of inquiry constituted vide orders dated 15th June, 1996 and the show cause notice dated 19th March, 1996 be quashed.

(2.) The petitioner has prayed that respondent No. 1 be directed to issue directions to the Selection Board to consider the petitioner for promotion to the rank of Lieutenant General ignoring the mala fide and baseless proceedings initiated by respondent No. 3 against the petitioner.

(3.) The petitioner is holding the substantive rank of Major General and occupying the office of the Deputy Director of Medical Services, Headquarter, in Southern Command, Pune in the Indian Army w.e.f. 27th September, 1995.