ABONI PHUKAN Vs. UNION OF INDIA

JUDGEMENT

(1.) In the instant case the grievance of the petitioner as projected is that the petitioner was due for promotion as Subedar Major Clerk but he was not promoted and superseded by his juniors on the ground that he lacked the Annual Confidential Report criteria. On the representation the said Annual Confidential Reports, the respondent authorities rejected the same vide the letter dated 03 Oct, 2017. Hence the instant writ petition.

(2.) Mr. R. Jha, learned counsel for the petitioner at the outset submits that the case of the petitioner is covered by the decisions of the Hon'ble Supreme Court and also by this High Court which are quoted herein below:-

(3.) The learned counsel submits that as the matter in question is squarely covered by the judgments as placed above, the petitioner may be allowed to make a representation against the said Annual Confidential Reports for consideration of his promotion.