ANIL KUMAR BAJPAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition under Article 226 of the Constitution of India has been filed by an Officer of the Border Security Force questioning the legality of the order imposing punishment of predating of his promotion by 3 years as a result of General Security Force Court proceedings, hereafter for the sake of brevity called the G.S.F.C. under the provisions of Border Security Force Act, 1968, hence after called the BSF Act.

(2.) Though at the bar number of submissions were raised in support of the petition tout the learned counsel had particularly pressed the following submissions for assailing the legality of the proceeding. The submissions are

(3.) Apart from the above points petitioner's learned counsel highlighted petitioner's grievance against wrongful denial of his right of promotion on the next higher post though persons who were junior to him were promoted.