UNION OF INDIA AND ORS. Vs. RAKESH RANJAN

JUDGEMENT

(1.) Union of India by this writ petition impugns the following findings and directions given by the Central Administrative Tribunal, Principal Bench (Tribunal, for short) vide order dated 17th October, 2014 in OA No. 2754/2013: -

(2.) In order to appreciate the controversy and to decide whether the aforesaid findings and directions are correct, brief facts may be noticed.

(3.) Learned counsel for the petitioner has submitted that the finding recorded in paragraph 19 quoted above that the DPC should not have ignored the accredited ACR of the respondent for the year 2003 -04 and such action was impermissible, is factually and legally incorrect. He has drawn out attention to the minutes of the review DPC dated 27th December, 2012, in which the case of the respondent was considered and it was also examined whether in view of the upgradation in the ACR for the year 2003 -04 from 'Good' to 'Very Good', the respondent should be declared fit for promotion.