TAHSILDAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) By way of this writ petition, upgrading of Annual Performance Appraisal Reports (hereinafter referred as "APARs") of the years 2009- 10, 2010-11 and 2012-13 to 2016-17 from "very good" to "outstanding", with consequential relief of promotion is sought by petitioner.

(2.) Petitioner's Representations of 14th May, 2015 and 15th July, 2015 seeking promotion have been disposed of vide Communication of 20th August, 2015 (Annexure P-31) whereby petitioner has been informed that his case for promotion was considered by the Departmental Promotion Committee (hereinafter referred as "DPC") on 30th December, 2013 and again on 24th June, 2015, but he had not been recommended for promotion on basis of his performance as reflected in the APARs.

(3.) Learned counsel for petitioner submits that thereafter, petitioner had made Representations for reconsideration of the APARs in question and the said Representations have been declined. It is pointed out that the APARs rating for the year 2016-17 (Annexure P-45) does modify the rating, but the grading remains "very good".