RAJESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present petition is filed praying that: - "17. A) Quashing and setting aside the order dt.2.4.2013 qua the petitioner reverting him from ACM(D) Air Crew Man) (Diver) specialization to parent cadre and debarring him from drawing Flying pay and other allowances/benefits w.e.f. date of reversion i.e. from 2/5/2013."

(2.) LEARNED Advocate Mr.Supehia for the petitioner invited attention of the Court to the order under challenge, which is produced at Annexure -H, page No.21. The order reads as under: -

(3.) LEARNED Advocate for the petitioner submitted that in the year 2009, there was a representation made by the concerned persons for maintaining a permanent cadre of ACM (D). That was considered by the Tatrakshak Mukhyalaya (Coast Guard Headquarters), New Delhi, but did not find it acceptable.