RAJESH PRATAP KANCHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition, under Article 226 of the Constitution of India, impugns the order dated 20th February, 2020 of Central Administrative Tribunal (CAT), Principal Bench, New Delhi, of dismissal of O.A. No. 494/2020 preferred by the petitioner, working as Assistant Director in Ministry of Commerce and Industry, impugning his annual confidential report (ACR) for the period 01st October, 2005 to 31st March, 2006.

(2.) This petition came up first before this Court on 11th January, 2021, when notice thereof was ordered to be issued without expressing any prima facie view also as to what was the perversity in the order of CAT.

(3.) Today, none appears for the respondents.