UNION OF INDIA Vs. BRIGADIER VIKRAM AHOOJA

JUDGEMENT

(1.) Heard Mr. R.Sankaranarayanan, learned Additional Solicitor General of India (Southern Zone) and Mr. Gadi Praveen Kumar, learned Deputy Solicitor General of India for the appellants; and Mr. B.Adinarayana Rao, learned Senior Counsel for Mr. T.Srinivas, learned counsel representing the respondent.

(2.) This intra-court appeal under clause 15 of the Letters Patent has been preferred by Union of India and others against the judgment and order dtd. 14/6/2021 passed by the learned Single Judge allowing writ petition No.16914 of 2019 filed by the respondent as the writ petitioner.

(3.) Respondent had filed the related writ petition seeking a direction to the appellants who were respondents in the writ petition to conduct review Quality Assurance Selection Board for considering the candidature of the respondent for promotion to the rank of Major General with effect from 1/12/2018 and accordingly to revise his pay scale and to grant him all consequential benefits.