EAPEN P.V. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed seeking directions to the Respondents to decide the Petitioner's representation dtd. 5th December, 2019 challenging the adverse remarks in his Part Performance Appraisal Report [PPAR] that resulted in below benchmark grading for the period between 1st April, 2015 and 23rdSeptember, 2015.

(3.) Learned counsel for the Petitioner states that the petitioner was communicated the below par PPAR on 23 rd November, 2019 vide letter dtd. 11th November, 2019 and was called upon to represent against the PPAR by 23rd November, 2019. He states that the Petitioner first represented against the PPAR vide his Representation dtd. 5thDecember, 2019. He further states that despite lapse of almost two years since his Representation and multiple reminders, the Petitioner is yet to receive a final decision on the Representation.