UNION OF INDIA Vs. BALBIR SINGH SIDHU

JUDGEMENT

(1.) I.A. No. 8837/2011 an application for amendment is not pressed; hence, dismissed.

(2.) By this review petition the petitioners seek review of the order dated 31-08-2010 passed in Writ Petition No. 1453/1998.

(3.) The said writ petition whereby the petitioner had called in question his supersession to the rank of Second- in-Command was allowed with a direction to the respondents to communicate the entry recorded in A.C.R. of the relevant period taken into consideration by the D.P.C. convened on 11-02-1998 and after considering the same if in case the entries of relevant year are upgraded then his claim for promotion to the post of Second-in- Command from the date when his immediate junior was considered was directed to be considered by holding a review D.P.C.