O P SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition filed under Article 226 challenges the illegal supersession of the petitioner in the matter of promotion as Assistant Commandant and denial of pay of the post, to which he had been retrospectively promoted on his representation and for consequent promotion and if necessary declaring the provisions contained in Column 12-A of the Schedule to the B.5.F.(Assistant Commandants) Recruitment Rules, 1985 as vioiative of Article 14 of the Constitution of India.

(2.) The facts of the case briefly stated are as follows:

(3.) The petitioner has filed the petition leading to this judgment and has prayed inter-alia the following reliefs alongwith consequential directions regarding preparation of a revised combined seniority list of Subedar Majors and Subedars of the Ministerial Cadre with reference to 1985: