ANIL PRABHAKAR KOSHTI Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE three writ petitions involve a common question of law and arise out of similar facts and it would, therefore, be convenient to dispose them of by a common judgment.

(2.) FOR the sake of convenience, we shall narrate the facts of Writ Petition No. 782 of 1998 and indicate the factual differences, if any, in other writ petitions.

(3.) THE petitioners in Writ Petition No. 782 of 1998 were commissioned in Indian Navy as Sub-Lieutenants on various dates as indicated in Exhibit A to the writ petition. The petitioners were also promoted to the rank of Lieutenant in the Engineering Branch on different dates as indicated in the said Exhibit A.