DEVINDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the writ petition for the following reliefs:

(2.) According to the petitioner, he was working as Assistant Commandant in 1989 and the DPC held in June, 1990. His case was considered but he was not promoted. Subsequently, the DPC held and he was found fit and promoted. His grievance is that his juniors were promoted by virtue of the decision taken by the DPC held in June, 1990 and that had affected his progress in the service. In paragraph 12, he would state that as per the system then existing in 1989, the officers were categories by the superiors in the following three categories.

(3.) According to the petitioner, all these categories had been changed, and fit for accelerated promotion was termed outstanding; fit for promotion in turn was termed as very good; and while others were termed as good.