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Judgment
CM APPL. 52515/2022
Exemption is allowed subject to filing of fair typed copies of dim annexures and documents with appropriate margins within four weeks.
The application is disposed of.
W.P.(C) 16662/2022
Admittedly, the petitioner was awarded Red Ink Entry in the Summary Trial Proceedings dated 29.01.2003. The petitioner did not challenge thereafter, however, made a statutory complaint on July 12 2019. Same was rejected on 15.10.2020.
Vide the present petition, the petitioner seeks the quashing of the Red Ink Entry dated 29.01.2003 and the denial of the Honorary Commission Rank in 2018, 2019 & 2020. The case of the petitioner is that the others who have been considered had secured 39 marks and the petitioner had also secured the same. Despite that, the said Honorary Commission Rank was not awarded to the petitioner. The petitioner has already retired as subedar on 30.04.2021.
The case of the respondent is that the Honorary Commission Rank is given every year to the officers who have displayed outstanding service, without any red ink entry.
Admittedly, there is a Red Ink Entry against the petitioner, which was awarded on 29.01.2003 and had never been challenged till 12.07.2019.
At this state, the present petition is barred by delay and laches.
The Court does not find any ground at this stage, the same is accordingly dismissed.