AVINASH DIKSHIT Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm Appl. 1782/2021 (for exemption)

(2.) Briefly stated, the facts of the present case are that the petitioner was ranked No.5 in the original merit list of 1986 Batch of Indian Defence Accounts Service (IDAS), whereas respondent No.5 was ranked No.1. During promotion to Junior Administrative Grade (JAG) in the year 1995, a new list was formed on the basis of Annual Confidential Reports [ACR] grading for the years, 1990-91 to 1994-95 whereby petitioner was granted seniority as the respondent No.5's ACR gradings for the years 1991-92, 1992-93 and 1993-94 were 'very good' and the petitioner's gradings were 'outstanding'.

(3.) Subsequently, in the year 2009, respondent No. 5 made a representation to the Controller General of Defence Accounts [CGDA], respondent No. 6 herein, that her ACRs for the years 1991-92 to 1993-94 should be upgraded and the said representation was accepted vide order dated 30th November, 2009.