EKLAVYA TAK Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this Special Appeal under Rule 134 of the Rajasthan High Court Rules, 1952 read with Article 225 of the Constitution of India, the appellant (writ petitioner) lays a challenge to the judgment dtd. 26/2/2020 passed by the learned Single Judge of this Hon'ble Court in S.B. Civil Writ Petition No.1010/2019, dismissing the writ petition preferred by the appellant (writ petitioner).

(2.) Briefly put, the facts of the case are that the appellant was commissioned on 1/3/2006 as Short Service Commissioned officer (SSCO) in the Army Dental Corps (AD Corps). The said appointment of the appellant, as SSCO, was initially for a period of five years, extendable by further five years, followed by last extension of four years, i.e. total service tenure of 14 years.

(3.) To be specific, a communication dtd. 10/6/1996 (Annexure-10 to the writ petition) was addressed by the Government of India, Ministry of Defence, New Delhi to the Director General, Armed Forces Medical Services, New Delhi, while endorsing a copy thereof to the Director General of Medical Services (Army), Director General of Medical Services (Navy) and Director General of Medical Services (Air Force), which was a Policy with regard to 'Procedure to be followed by the AD Corps Selection Board For Selection of Officers for Appointment to Commission in the Army Dental Corps' (henceforth referred to as 'Policy of 1996'), to be followed, in particularly, for selection of SSCO for Permanent Commission in the AD Corps.