S P GOROWARA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner with a prayer for issuance of a direction upon the respondents for setting aside the Annexure -12. By the said annexure a communication was sent to the petitioner from the Army Headquarters, Delhi to the effect that on examination of the case of the petitioner his prayer for grant of antedating his seniority on account of technical qualification cannot be granted.

(2.) FROM a perusal of the order, it appears that the petitioner claims to have acquired Graduate -ship of the British Institute of Radio Engineers prior to 1959 and he was to pass in two more papers before claiming for antedating seniority and promotion under Army Instruction 126/51. By the said order the petitioner was also informed that his case has been referred for consideration to M.E.S. Branch on merits and in the light of examples cited by the petitioner about other officers.

(3.) FURTHER prayer in the petition is for issuance of a direction upon the respondents to treat the petitioner to have obtained qualification of Graduate -ship prior to 1959. Further direction has been prayed for quashing Annexure -13 which says that the case of the petitioner is not parallel to the case of 2nd Lt. V.E. Joseph.