(1.) This writ petition assails judgment dtd. 12/9/2019, passed by the Central Administrative Tribunal1 in seven Original Applications2, instituted by the petitioner. The Tribunal, by judgment dtd. 12/9/2019, has dismissed all the OAs. Aggrieved thereby, the applicant in the OAs, Aabi Binju, has approached this Court under Article 226 of the Constitution of India.
(2.) The petitioner was an employee of the Central Soil and Mineral Research Station3, an office under the Ministry of Water Resources, River Development and Ganga Rejuvenation4. The case relates to the Annual Confidential Reports5 of the petitioner for the years, 2001-02, 2003-04, 2004-05, 2005-06, 2006-07, 2007-08 and 2008-09. The copies of the aforesaid ACRs. were provided to the petitioner on 27/5/2009. The petitioner represented against the said ACRs. on 9/6/2009, 20/7/2009 and 8/8/2011. The representations were rejected on 5/8/2011 and 29/12/2011.
(3.) The petitioner instituted the aforenoted seven OAs challenging his ACRs. for the years mentioned, as well as the rejection of his representations thereagainst by communications dtd. 5/8/2011, 29/12/2011 as well as two subsequent communications dtd. 28/12/2012 and 25/2/2014. He sought, in the OAs, quashing of the adverse remarks entered in his aforenoted ACRs.
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