SRI SANJEEV RANJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Rajesh Mazumdar, learned counsel for the writ petitioner. Also heard Mr. S.C. Keyal, learned Assistant Solicitor General of India, appearing on behalf of the respondents.

(2.) Being aggrieved by non-consideration of his case for promotion to the post of 2nd in Command with effect from the date when his juniors were promoted and also his claim for promotion to the next higher post of Commandant, the petitioner has approached this Court by filing the present writ petitions. The brief factual matrix , giving rise to the filing of the present writ petitions, may be noticed as follows :-

(3.) Having regard to the nature of issues raised in both the writ petitions, this court is of the view that the grievance of the petitioner raises common question of law and therefore, both the writ petitions are being disposed of by this common judgement and order.