SHRI PALA SINGH TANCK Vs. UNION OF INDIA

JUDGEMENT

(1.) IMPUGNED decision dated March 29, 2011 has dismissed O.A.No.1111/2011 in limine.

(2.) SINCE we are remanding the matter to the Central Administrative Tribunal for fresh adjudication requiring record to be produced and considered by the Tribunal we do not reflect upon the merits of the controversy; but would be obliged to record our reasons for remanding the matter to the Tribunal.

(3.) TWO issues were raised in the Original Application filed. The first was a hiatus between the ACR grading as finally recorded i.e. Average vis- a-vis assessments in APAR proforma pertaining to individual trades, which we find have been highlighted in para 2.1 of the order dated August 25, 2010.