CHANDRA BHUSHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is serving as a Deputy Inspector General (DIG) in the Central Reserve Police Force (CRPF), has approached this Court under Article 226 of the Constitution of India seeking the following reliefs:-

(2.) The factual background of the case, as emanating from the record, is that the petitioner joined the CRPF as an Assistant Commandant (AC) on 3/7/1989 and has since been promoted to the rank of DIG.

(3.) The petitioner, as an AC, was posted at Group Centre, CRPF, Hiranagar, Jammu when on 30/9/2020, the Reporting Officer initiated his APAR for the period from 31/10/2019 to 31/3/2020, assigning a grading of 'Good' along with recording adverse remarks in the pen picture. These remarks were subsequently endorsed by the Reviewing Officer and no comments were made by the Accepting Authority in the said APAR as the petitioner did not serve for 90 days under his command. After the reporting period was over qua the APAR for the period from 31/10/2019 to 31/3/2020, an advisory was issued to the petitioner on 18/7/2020 which was followed by another advisory dtd. 23/7/2020. The latter advisory was duly replied to by the petitioner on 27/7/2020.