AIROnline 2025 SC 386

Supreme Court Of India

Hon'ble Judge(s): Abhay S. Oka, Ujjal Bhuyan , JJ

Army Act (46 of 1950) , S.192— Regulations For The Army (1987) , Regn.108— Promotion - Denial of - Challenge against - Appellant Army officer of the grade of Lieutenant Colonel was considered five times for promotion to the rank of Colonel but was not empanelled -Appellant had consistently received 'Z' grading i e unfit for promotion - In one selection process case of appellant was considered with respondent who had also received 'Z' grading - Case of said respondent was reconsidered and his grading was upgraded to 'B' by the Chief of Army Staff - As COAS had reconsidered case of respondent, case of appellant for upgradation ought also to have been reconsidered - COAS was directed to consider appellant's case for upgradation and if upgradation was granted , he should be considered for promotion and consequential benefits (Para 10 11 12)