PRAVINAST PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner, praying for the following reliefs:

(2.) The facts giving rise to the present petition are that the petitioner was appointed to the rank of Assistant Commandant (Direct Entry) in the BSF on 5/2/2010. He was promoted to the rank of Deputy Commandant on 9/11/2016.

(3.) The APAR gradings of the petitioner preceding the impugned period are as under: