NARENDER PRAKASH KOHLI Vs. UOI

JUDGEMENT

(1.) The issue at hand concerns the appraisal of the petitioner for the period July 15, 2008 to March 31, 2009 in which he has been graded 'Average' and the adverse remark recorded therein.

(2.) The substance of the adverse remarks recorded in the ACR for the period in question was communicated to the petitioner on November 19, 2009 as under:-

(3.) The petitioner submitted his response on December 24, 2009; and in respect of the remark that he resisted visits to Border Outposts, the response was as under:-