UPENDRA PRAKASH BALODI Vs. UOI

JUDGEMENT

(1.) PETITIONER prays that the adverse remarks in the ACR for the year 2007-08 be quashed.

(2.) THE adverse remarks are as under:-

(3.) IT is apparent that there is a problem with what is being treated as an adverse remark. Learned counsel for the parties concedes that the only part which has to be treated as adverse, is the remark: 1/2His performance on operational front was not up to mark. 1/2 The reason being that the sentence next: 1/2Regarding his unwillingness to proceed to Chhatisgarh for anti-Naxalite duty, I cannot offer any comments as the same does not relate to the period under review 1/2 are a disclaimer and hence not adverse.