T.M.SAMPATH Vs. UOI

JUDGEMENT

(1.) THE petitioner appears to be spending his time in the corridors of the Central Administrative Tribunal as also the Delhi High Court evidenced by the fact he has embroiled his department, 'National Water Development Agency' in as many as 16 writ petitions and 9 litigations before the Central Administrative Tribunal. The writ petitions filed by him are: W.P.(C) No.7662/2002, W.P.(C) No.4385/2003, W.P.(C) No.6972/2003, W.P.(C) No.488/2004, W.P.(C) No.2220/2005, W.P.(C) No.3629/2005, W.P.(C) No.14074/2006, W.P.(C) No.2644/2007, W.P.(C) No.5981/2007, W.P.(C) No.7509/2008, W.P.(C) No.7745/2008, W.P.(C) No.186/2009, W.P.(C) No.8052/2009, W.P.(C) No.8645/2009, W.P.(C) No.9083/2009 and W.P.(C) No.9099/2009. The Original Applications filed by him before the Tribunal are: O.A.No.639/2008, O.A.No.2037/2008, O.A.No.2141/2008, O.A.No.2504/2008, O.A.No.58/2009, O.A.No.85/2009, O.A.No.251/2009, O.A.No.405/2009 and O.A.No.599/2009. Instant writ petition is the 17th in number.

(2.) THE issue with which we are concerned in the writ petition is petitioner's ACR for the period April 01, 2003 till September 29, 2003, where he has been graded 'average'.

(3.) THE petitioner filed R.A.No.239/2009 in T.A.No.22/2008 drawing attention of the Tribunal that the issue pertaining to the average ACR grading for the period April 01, 2003 till September 29, 2003 had escaped the attention of the Tribunal.