RAHUL VASHISHTHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) The present writ petition has been filed challenging the order dtd. 21/9/2020 passed by the Directorate General, Border Security Force rejecting petitioner's Representation against the impugned adverse remarks in his UN Mission Performance Appraisal Report for the period 20/1/2015 to 17/10/2015 (hereinafter referred to as "UNPAR" ). The petitioner further seeks directions to the respondents to expunge the impugned adverse remarks in the petitioner" s UNPAR.

(3.) In the alternative, the petitioner seeks directions to the respondents to not rely on the petitioner" s UNPAR for any purpose. The petitioner also seeks grant of Non-Functional Selection Grade (hereinafter referred to as "NFSG" ) from the date he was eligible.