LAWS(GAU)-2014-8-12

I.A. KHAN Vs. UNION OF INDIA

Decided On August 22, 2014
I.A. Khan Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By this application, under Article 226 of the Constitution of India, the petitioner has prayed for issuance of a writ of certiorari for setting aside and quashing the adverse entries in his Annual Confidential Report (for short, 'ACR'), for the years 2006-2007 and 2007-2008, and also for issuance of a writ of mandamus directing the respondent authorities to conduct a Review Departmental Promotion Committee for promoting him to the post of Second-in-Command with effect from 01.06.2010.

(2.) The case of the petitioner, in short, as projected in the writ petition is as follows:-

(3.) The stand of the respondents, broadly, as reflected in the affidavit-in-opposition, is as follows: