NAIB SUBEDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B. Pathak, learned counsel for the petitioner. Also heard Ms. R. Devi, learned CGC for the respondent Nos. 1, 2, 3 & 4.

(2.) By filing this writ petition, the petitioner has prayed for a direction to the respondent authorities to consider his case for promotion to the rank of Subedar/General Duty (GD) as per his seniority, i.e., with effect from the date when his junior was promoted, by expunging/ignoring any uncommunicated entry/grading in his Annual Confidential Reports (ACRs) and to grant all the consequential service benefits.

(3.) The case of the petitioner, in brief, is that he was enrolled in the Assam Rifles on 4/6/1985 as a Rifleman/GD and was posted to the 7th Assam Rifles, in the year 1986. He was promoted to the rank of Havildar/GD in the year 2000 and subsequently to the rank of Naib Subedar/GD in the year 2019.