COL. CHANDER BALLABH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in the present writ petition is to an order passed by Armed Forces Tribunal, Chandigarh Regional Bench at Chandimandir (for short 'the Tribunal') on 27.01.2014 whereby an original application filed by the petitioner, inter alia, for quashing para 9 of Annexure A-9 of promotion policy dated 04.01.2011 restricting the weightage of Gallantry Awards after two Selection Boards was dismissed.

(2.) The facts in brief are that petitioner was Commissioned in Indian Army on 18.06.1983. The petitioner was awarded Sena Medal (Gallantry) for act of exceptional devotion to duty and courage on 26.01.1986. The petitioner was awarded Vir Chakra for conduct during Indian Peace Keeping Force in Sri Lanka on 26.01.1991.

(3.) On 06.05.1987, the Army Headquarters circulated a policy for selection of the Officers to the rank of Lieutenant Colonel and above. Five Selection Boards were contemplated which are as under:- <FRM>JUDGEMENT_1742_TLP&H0_2014_1.html</FRM>