D SREEVALSAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner herein challenges the order of the second respondent dated 02. 11. 2000, in and by which, his request for promotion to the rank of HC (GD) along with his batchmates and for review of seniority of HC (GD) was rejected.

(2.) HEARD learned counsel for petitioner as well as learned Senior Central Government Standing Counsel for respondents-1 to 3.

(3.) IN the light of the order to be passed here-under, we are of the view that it is unnecessary to go into the factual details as referred to in the affidavit as well as in the counter affidavit of Respondents-1 to 3.