SUNIL KUMAR AGGARWAL Vs. NDMC

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IGNORING the reasons given by the Central Administrative Tribunal in the impugned decision dated September 14, 2011, we are of the opinion that the final conclusion arrived at by the Tribunal is correct requiring instant writ petition to be dismissed.

(3.) THE reason was the allegation made by the petitioner that the ACRs of Vijay Singh were tampered with. Petitioner also had an issue whether, the post being a selection post, criteria as per DoPT Memorandum dated March 27, 1997 or as per OM dated February 08, 2002 was required to be adhered to.