MAKHDUM ALI HAIDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India, assailing the Annual Performance Assessment Report ('APAR') for the period between 1/4/2015 to 31/3/2016, wherein a below benchmark grading of '3.1' has been awarded to the petitioner.

(2.) The petitioner also assails the Order dtd. 11/6/2020 passed by Special Director General, Border Security Force ('BSF'), Eastern Command, vide which the Order dtd. 22/5/2019, passed by Inspector General ('IG'), North Bengal Frontier, BSF, was set aside solely on the ground that no second representation is permissible against the adverse remarks in an APAR.

(3.) The brief facts leading to filing of the present petition are that the petitioner joined the BSF as a Sub-Inspector (DE) on 10/9/2012 and received his first posting at the 41st Battalion, BSF, Raiganj (West Bengal), after completing the mandatory basic training, on 6/8/2014. For the period between 2/8/2014 to 30/4/2015, the petitioner received a grading of '6.3' with the remark 'Very Good' in the APAR submitted by the Reporting Authority.