NAIB SUBEDAR INDRAJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayer in this application is to place on record the letter dated May 31, 2006, Annexure R-1, which is taken on record. C.M. stands disposed of.

(2.) With the consent of the Learned Counsel for the parties, the main case itself is taken up for hearing. Re: Writ Petition

(3.) This writ petition has been filed by the petitioner for issuance of a writ in the nature of mandamus to command the respondents to consider and promote him in the rank of Subedar with effect from September 1, 2005 in accordance with the promotion orders issued in his favour by the Army Medical Corpus, Lucknow vide its letter dated 12.8.2005 (Annexure P-1). The petitioner has also sought all the consequential benefits like pay, seniority, etc.