SHIV NARAYAN BALAI Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Present writ petition has been filed challenging primarily the ACRs of the Petitioner for the period 1999-2000 and 2001-2002 as well as order dated 30th October, 2000 issued by Respondent No. 4 and order dated 30th May, 2002 issued by Respondent No. 3 communicating the adverse entries in the Petitioner's ACR. Petitioner also challenges the order dated 18th May, 2020 passed by Respondent No. 1, order dated 04th September, 2013 passed by Respondent No. 2 and all other orders whereby the representations, appeals and memorials submitted by the Petitioner, against the adverse entries in the impugned ACRs, were rejected.

(3.) Learned counsel for the Petitioner states that the Petitioner is a member of CRPF. She states that even though the Petitioner was undergoing treatment in Delhi, yet the Respondents issued a transfer order whereby the Petitioner was posted to Srinagar. She also states that another officer was posted to Delhi from Mathura using caste connections with the IG Police, to take the Petitioner's place.