ARVIND KUMAR SHARMA Vs. IRCON INTERNATIONAL LIMITED

JUDGEMENT

(1.) W.P.(C) 2308/2014 CM No. 2306 of 2015

(2.) Insofar as prayer (a) is concerned, it seeks re-checking of the answersheet after 11 years of the certain results having been declared and the petitioner was not promoted to the post of DGM/Civil. There is no document on record which shows that the petitioner had made any representation against his non-promotion in the aforesaid exercise carried out in 2005. There is an inordinate delay of over a decade which cannot be ignored, and hence the aforesaid prayer cannot be considered. The same is, accordingly, rejected.

(3.) Apropos prayer clause (b) the petitioner seeks correction/upgradation of his ACRs, copies of which were provided to him in the year 2010 and 2011 against which he has made representations. The said representations were disposed off by the respondent on the ground that the officers, who could have reviewed the ACRs of the petitioner, have since superannuated. The representations have been only technically responded to and not on merits or disposed off in substance.