DEBJIT SAHANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The delay in-filing the appeal is condoned.

(2.) This is a Letters Patent Appeal by a Corporal in the Air Force, Debjit Sahani against an order of 25 February, 2004 on C.W.J.C. No. 1768 of 2004: Debjit Sahani vs. The Union of India & Ors.

(3.) The petition was filed on the ground that the petitioner did not pick up a rank of a Sergeant with the Indian Air Force. It was his contention in the petition that the rank of a Sergeant ought to be given to him from October, 1999.