KRISHAN KUMAR AGARWAL Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) The present Writ Petition impugns the order dated 18th November, 2019 passed by Central Administrative Tribunal (CAT), Principal Bench, New Delhi. Vide the said impugned order, the CAT has dismissed OA No.3337/2017 filed by the petitioner wherein the petitioner had sought setting aside of order/memo dated 26th February, 2017 passed by the respondents; the expunging of adverse remarks/comments given in his Annual Performance Appraisal Report (APAR) for the period of 2012-13 and setting aside the letter dated 14th July, 2017 by which the respondents have rejected the appeal of the petitioner on the point of maintainability.

(2.) The brief facts relevant for deciding the present petition are set out hereinafter.

(3.) The petitioner joined the Department of Telecommunications as Assistant Divisional Engineer Telephones in the year 1999. Thereafter, he became an employee of BSNL, respondent no.1. He was promoted to the post of Divisional Engineer Telephones in the year 2003; Director in the year 2008 and Deputy General Manager (DGM) in the year 2011. The petitioner was posted as DGM, Tezpur on 28.06.2011.