- (1.) Aggrieved by the Judgment and Order dated 26.4.2010 passed by the Principal Bench of the Armed Forces Tribunal, New Delhi in T.A. No. 541 of 2010 (O.A. No. 29 of 2010), the appellant has filed this appeal under Section 30 of the Armed forces Tribunal Act, 2007.
(2.) The appellant was commissioned as an Officer in Indian Army on 17.6.1973. Over a period of time, he rose to the rank of Major General and retired on 30.4.2010. During his service tenure, he performed his duties well and he had also carried out several special assignments and he was suitably honoured by Indian Army. Being aggrieved by the aforestated order passed by the Tribunal, he has filed this appeal, as according to him, he was wrongly denied promotion to the rank of Lieutenant General.
(3.) The facts giving rise to the present litigation in a nutshell are as under: Grievance of the appellant is that he was not promoted to the rank of Lieutenant General. According to him, the policy with regard to promotion had been changed after Special Selection Board (hereinafter referred to as the 'SSB') had been constituted for considering cases of officers of 1973 batch for promotion to the rank of Lieutenant General. After the SSB started the process of selecting officers for promotion to the rank of Lieutenant General, the Government had promulgated a new policy dated 31.12.2008 with regard to promotion. Formerly, the policy with regard to promotion was based on 'value-judgment' and on that basis the SSB was to consider overall profile of all the concerned officers. According to the said Policy, confidential remarks, war operation report, course report, honours and awards and disciplinary background of each officer was to be considered while taking a final decision with regard to giving promotion to him to the rank of Lieutenant General. The said policy was changed with effect from 1st January, 2009. Instead of the aforestated 'value judgment', a new policy described as 'quantification method' has been adopted for giving promotion to the rank of Lieutenant General. According to the new policy, while considering cases for promotion, 92% weightage is to be given to confidential reports, 3% to courses, honours and awards and 5% weightage is to be given to value judgment.;