J S SHAHI Vs. UOI

JUDGEMENT

(1.) THE writ petitioner who has been superseded for promotion at the DPC held on 14.3.2007 has questioned his supersession alleging that the adverse remark in the ACR for the period 1.4.2003 to 31.3.2004, which was considered by the DPC and is responsible for petitioners supersession be quashed and a direction be issued to the respondents to convene a Review DPC to re-consider the candidature of the petitioner by ignoring the adverse remark entered in the ACR. THE adverse remarks are as under:-

(2.) IT may be noted that for the year in question the Initiating Officer graded the petitioner ,,Very Good which was scaled down to ,,Average by the Reviewing Officer and which downgrading was accepted by the Accepting Officer.

(3.) THE petitioner asserts that the adverse remarks are the probable result of his Reviewing Officer being annoyed with the fact that the team of the frontier concerned headed by the petitioner stood 6th in position in the Inter Frontier Obstacle Competition. THEse assertions are to be found in para 22 of the writ petition.