BRIG R N SRIVASTAVA Vs. SURVEY OF INDIA

JUDGEMENT

(1.) By means of the Writ Petition No. 12900 of 1996 the petitioner Brig. R. N. Srivastava prays for a writ, order or direction in the nature of mandamus directing the respondents to consider the petitioner for promotion in Senior Administrative Grade to the post of Additional Director General, Survey of India in accordance with Rules and also grant the petitioner all the consequential benefits since his juniors have been promoted and also quash the impugned order dated 29.3.1996 whereby the representation of the petitioner regarding supernumerary promotion to the post of Senior Administrative Grade has been rejected by the respondents.

(2.) By means of Writ Petition No. 24736 of 1996 the petitioner, Brig. M. K. Jain prays for a writ. order or direction in the nature of mandamus directing the respondents to review the earlier D.P.C. conducted for 1993 vacancies within a specified period and to consider the petitioner for promotion in the senior administrative grade to the post of Additional Surveyor General in accordance with Rules and also grant the petitioner all consequential benefits from the date his erstwhile Junior Sori Gulab Choudhary has been promoted.

(3.) Since in both the above-mentioned writ petitions, the question, facts and law involved are common, thus, the same are being disposed of by a common judgment. However. Writ Petition No. 12900 of 1996 shall be the leading case.