UNION OF INDIA (UOI) Vs. RAJAN BAKSHI (COL.)

JUDGEMENT

(1.) Col. Rajan Bakshi-Respondent felt aggrieved by Reviewing Officer's assessment of his Confidential Report (CR, for short) for March 1998 to June 1998. He preferred a Statutory Complaint against it, which was disposed of by the Central Government, allowing him partial relief of expunction of the RO's assessment on twelve points. The order passed in this behalf by the Central Government was communicated to him vide Military Secretary Branch's Communication No. 36501/9072/AOC/2005/MS-19 dated January 16, 2006.

(2.) He was later refused empanelment for Promotion to the rank of Brigadier.

(3.) Another Statutory Complaint was filed by him, questioning the Central Government's decision on his non- empanelment for Promotion to the rank of Brigadier by No. 2 Selection Board held in January 2006 as also his CRs for March 98 to June 98 and September 2001 to June 2002.