B D MAKKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) WORKING as an Executive Engineer (Mechanical), petitioner earned certain adverse reports including a warning which was kept on his confidential record. Because of the adverse remarks in the ACR petitioner was not promoted to the post of Superintending Engineer (Mechanical ).

(2.) PETITIONER filed O. A. No. 2069/89 before the Central Administrative Tribunal (for short, the Tribunal) stating therein that the reports given to him by his superior were biased as he was enemical towards him. He claimed promotion to the post of superintending Engineer (Mechanical) ignoring the adverse remarks made against him.

(3.) TRIBUNAL did not accept the various pleas raised by the petitioner and dismissed the O. A. No. 2069/89. Later on, petitioner filed a review petition seeking review of the order passed in O. A. No. 2069/89. The same was dismissed. Aggrieved against the original order passed in O. A. No. 2069/89 and the subsequent order passed in the review petition, petitioner filed Special Leave Petition in the supreme Court of India. The Apex Court declined to entertain the slp and dismissed the same thereby affirming the orders passed by the Tribunal.