DEV RAJ SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) (Oral) A short issue arises for consideration and concerns the ACR of the petitioner for the period 1.4.2004 till 06.03.2005.

(2.) THE Reporting Officer awarded the ACR grading ,,Very Good which was downgraded by the Reviewing Officer to,, Good.

(3.) THE ACR proforma with the relevant entries therein has been produced by learned counsel for the respondent for our perusal and we have perused the same.