RAKESH KR SHARMA Vs. UOI

JUDGEMENT

(1.) ON July 25, 2011, following order stands recorded in the order-sheet:-

(2.) THE backdrop facts resulting in recording of the order dated July 25, 2011 may now be noted.

(3.) DEPARTMENTAL remedies having failed, the petitioner approached this Court, inter-alia, pointing out that the Initiating Officer, Comdt.M.S.Bisht had resorted to contradictory conduct pertaining to the ACR grading for the year 1994-95 and even the ACR gradings for both years were self-contradictory.