- (1.) Leave granted.
(2.) The challenge in this appeal by special leave is to the final judgment and order dated 29.05.2006 of the High Court of Delhi, whereby the Writ Petition No.5214/2005 filed by Maj. Gen. R. S. Balyan-appellant herein came to be dismissed. By the order coming under challenge, the High Court held that seniority of the appellant and Maj. Gen. Rakesh Puri (Respondent No.5) and Maj. Gen. P.K. Mago (Respondent No.6) ought to be determined according to Para 2 of the Government of India O.M. No.2(4)/92/D(Inspection) dated 04.05.1993, as amended vide O. M. No.21(4)/92/D(Inspection) dated 22.12.1993 and not by Para 68 of the Regulations for the Army, 1962 (revised edition 1987).
(3.) Briefly stated, the facts are as follows.;