SURINDER PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) A Commandant in the Central Reserve Police Force (,,CRPF) has filed this petition questioning an order dated 22nd August, 2018, passed by the Appellate Authority, only partially expunging the adverse remarks in the Annual Performance Appraisal Report (,,APAR) for the year 2016-17, but maintaining the overall grading as ,,good for the period from 1st April to 11th December, 2016 (,,Year 2016-17).

(2.) The facts in brief are that the Petitioner was posted as Group Centre Bantlab, CRPF, Jammu since 29th April, 2015. The grading in his APAR for the years 2012-13 onwards was as under:

(3.) It is stated that during the years 2013-14 and 2014-15, the Petitioner commanded the 179th BN at Sopore, Jammu & Kashmir, which was adjudged best operation BN of J&K zone for continuously for two years.