S.D. DOBHAL Vs. UOI

JUDGEMENT

(1.) The petitioner seeks quashing of the proceedings of DPC held in the month of April, 2004 for promotion to the rank of Senior Commandant against the vacancy for the year 2004-2005 and a mandamus directing the respondents to hold a Review DPC for the said post.

(2.) The petitioner is also aggrieved by the fact that his representation dated 10.5.2010 against the 'below benchmark' grading for the period 1.4.2003 to 31.3.2004 and 1.4.2004 to 2.7.2004 was decided by the Director General (CIS), who himself was the accepting authority and not by the authority superior to the accepting authority in terms of the DoPT guidelines.

(3.) The challenge of the petitioner concerning his two ACRs for the period 1.4.2003 to 31.3.2004 and from 1.4.2004 to 2.7.2004 is not the subject matter of the present writ petition but he was allowed to bring on record the subsequent facts regarding the said two adverse ACRs. Accordingly, his latter grievance also is under consideration in this petition.