BRIG M A KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Safiq Mirza, learned counsel for the petitioner and Sri Dinesh Kumar Pandey, Central Government Standing Counsel on behalf of respondents.

(2.) The factual matrix of the present case as submitted by Sri Safiq Mirza, learned counsel for the petitioner in brief are that the petitioner was Commissioned in Army Education Corps of the Indian Army on 2.7.1949 and thereafter promoted to different ranks.

(3.) On 20.10.1979 when the petitioner was posted as Colonel in the Headquarters Central Command, Lucknow, a Selection Board was constituted in October, 1980 at the Army Headquarters by the Chief of the Army Staff in accordance with the Regulations which governs the service condition of the Army person for the assessment of officers for promotion to the rank of Lieutenant Colonels and above, the petitioner was approved for promotion to the rank of Brigadier by the aforesaid Selection Committee and in this regard he was informed by order dated 08.12.1980 (Annexure1 to the writ petition).