MAJ RAM MEHAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is working as Manager in the Military Farm Corps, has filed the writ petition claiming the following reliefs:-

(2.) In the writ petition the petitioner has related about his performance in his career and also the award of punishment of Reprimand was cancelled by the Competent Authority and according to the petitioner the Selection Board had not taken into account in its proper perspective the service record and that has affected the consideration by the Board of his case for promotion. Inter-alia, he has mentioned in the petition that there had been inconsistency between box grading and pen picture and that is the reason why he had prayed for the reliefs. According to the petitioner, this was not considered by the Competent Authority while considering his statutory complaint. In para 8 of the petition, he has given the variables:- <FRM>JUDGEMENT_543_DRJ50_1999Html1.htm</FRM>

(3.) On 12.6.1996 the Complaint Advisory Board Annual Liaison Letter 1996 was issued and therein this aspect of inconsistency reporting has been dealt with. According to the petitioner, he did not challenge the wide variations in the box grade and the pen picture and it is only after 12.6.1996 he had come to challenge the same. According to the petitioner, this Advisory Board's letter 1996 would have retrospective operation and applicable to the petitioner. The petitioner also touched on the point that there was delay in initiating ACR by the Initiating Officer for the year 1986-87 and that had affected his progress in the career.