CHANDRIKA THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K.C. Gautam, learned counsel on behalf of the petitioner as well as Mr. N. Mozika, learned CGC on behalf of the respondents.

(2.) The petitioner's case in a nutshell is that:

(3.) Mr. K.C. Gautam, learned counsel on behalf of the petitioner submits before this Court that the petitioner was actually eligible for promotion to the rank of Subedar Major/SKT Engineer in the year 2006 but since there was no Recruitment Rules, his promotion was denied and ultimately he had to approached the Honourable High Court and when the matter was still pending, he was promoted to the rank of Subedar Major/SKT Engineer w.e.f. 2016. Learned counsel for the petitioner raised the question that since the petitioner was eligible for promotion w.e.f. 2006, so after framing of the Recruitment Rules his promotion should have been considered w.e.f. 2006 and not 2016.