J S SANDHU Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER is a commandant (SG) in the Special Service Bureau (SSB). He has been left out of promotion to the post of DIG. He feels aggrieved and has filed this writ petition seeking a direction to official respondents for his own promotion and for quashment of promotion of respondent No.5.

(2.) PETITIONERS whole case revolves round the "recordable warning" dated 3.7.1987 which seems to have stopped him in his tracks. According to him, this "warning" was used to deny him promotion to the post of DIG when it was not liable to be taken into account at all.

(3.) THE whole heat naturally turned round this controversial warning and arguments on both sides focused on this aspect alone. No other issue was canvassed before me.