ANIL KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. K. Yadav, learned counsel for the petitioner. Also heard Ms. A. Gayan, learned Central Government Counsel (C.G.C) appearing for the respondents.

(2.) The claim raised in this writ petition which is filed by the petitioner is with regard to treating the appointment of the petitioner as General Duty (Driver) in the Assam Rifles from the date of the initial appointment in the year 2008 and not the subsequent date which was pursuant to certain directions of this Court.

(3.) There is a chequered history of this case and a brief narration would be necessary.