ANIL KUMAR ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant has preferred the present Letters Patent Appeal to assail the judgment dated 02.11.2015 rendered by the learned Single Judge in W.P.(C.) No. 7114/2015, whereby the appellant's writ petition, inter alia, seeking quashing of the report of the Review Departmental Promotion Committee (Review DPC) dated 09.01.2008 has been dismissed on the ground of delay & laches.

(2.) The factual background may be taken note of at this stage.

(3.) The appellant had earlier preferred W.P.(C.) No. 1067/1999 raising the grievance with regard to denial of promotion to him to Grade 'C' for the panel years 1994, 1995 and 1996, due to the penalty of reprimand inflicted upon him, in the year 1992. The said writ petition was allowed by the Court on 18.08.2006. The operative direction issued by the Court was that the respondent should hold the review DPC so far as the appellant is concerned, for promotion to Grade 'C' for the panel years 1994, 1995 and 1996, and consider his records afresh, after giving appropriate weightage for seniority and his ACRs.