SANATAN PRASAD Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) THE petitioner made several prayers, but, as of now, this petition is limited to the quashing of the ACR in respect of the petitioner for the year 2008, whereby the petitioner was graded as 'B'. This would be evident from the order dated 06.07.2010 passed by a Division Bench of this court when the matter had initially come up for hearing. THE said order reads as under:-

(2.) IT is an admitted position that the grading given to the + petitioner for the years 2006 and 2007 was 'B '. In respect of the year 2008, he has been downgraded to 'B'. The petitioner is aggrieved by this. Essentially, the plea of the petitioner is that there was no material before + the learned Inspecting Judge for downgrading him from 'B ' to 'B' and that there was no basis for the remarks with regard to his integrity, knowledge and discipline which find place in the Inspection Note as also in Part-II of the ACR Form for the year 2008.

(3.) THE facts are that the learned Inspecting Judge had proposed the ACR grading in respect of the petitioner for the year 2008 to be 'B'. THE Inspection Note, referred to above, was also part of the proposal for grading the petitioner at 'B'. THE ACR grading was considered by the Full Court in its meeting held on 21.07.2009, when the Full Court decided that the ACR grading of the petitioner for the year 2008 should be 'B'. This was communicated to the petitioner on 21.08.2009. THE petitioner sent a representation dated 09.11.2009, whereby he sought review of the ACR grading for the said year, that is, 2008. THE representation was placed before the Full Court which considered it in its meeting held on 15.01.2010 and decided to reject it. THE rejection of the representation was also communicated to the petitioner on 09.03.2010. We may also point out that the petitioner had made an application dated 09.09.2009 under the Right to Information Act to the Public Information Officer, Delhi High Court, New Delhi. That application was responded to by the Public Information Officer by a letter dated 08.10.2009 (Annexure P/9 to the writ petition). THE said letter dated 08.10.2009 reads as under:-