LILADHAR PAPANAI Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition, the petitioner prays for setting aside the communication dated 2nd September, 2014 issued by the respondents, whereby the petitioner was held not entitled to the similar benefits extended/granted to the rank of Subedar Major. The petitioner also prayed that he be granted the reliefs as has been granted to persons who were parties before this Court in WA No. 9/2006 and other connected matters decided on 14th August, 2007.

(2.) Briefly, the facts as stated in the petition are that the petitioner joined the services in Assam Rifles on 27th July, 1960 as a recruit boy and had rendered his services till 31st July, 1996. The petitioner retired from services on completion of 36 years of service, after attaining the age of 55 years.

(3.) In the year 1995, the petitioner was promoted to the rank of Subedar. It is stated that the petitioner was made to sign an undertaking for retirement from Assam Rifles on attaining the age of 55 years. It is stated that the petitioner was placed in reserve, for promotion to the post of Subedar Major, whereas his colleagues were promoted to the said rank of Subedar Major in the year 1992 and his juniors were promoted in the year 1994.