LT COL SURESH CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is aggrieved by his non-selection as a Colonel despite three boards held and has filed the present Writ Petition praying for quashing of the acr for the period October, 1993 to May, 1994 which according to the petitioner has come in his way of promotion. The petitioner alleges that the ACR for this period was initiated with malice towards petitioner.

(2.) IN order to satisfy ourselves, we have called for the ACRs of the petitioner and the proceeding of the Selection Board. We have seen the profile of the petitioner. Certain aspects which emerged from the same are required to be noted.

(3.) THE relevant period under consideration related to the ACRs of October, 1993 to July, 2002. Undoubtedly, the only ACR which is not very high is for the period October, 1993 to May 1994 which the petitioner seeks to challenge. The previous ACRs have been perused to see whether the impugned ACR was an abberassion in the overall profile of the petitioner. We do not find the same as an abberassions when compared to his previous records. Interestingly, the immediately previous ACR shows that both the RO and the SRO have given the same grading to the petitioner.