VIJAY BAHADUR Vs. UOI

JUDGEMENT

(1.) RULE DB.

(2.) THE record required to be produced pursuant to the order dated 17. 11. 2009 has been produced in a sealed cover which has been opened and perused by us and after resealing the same under signatures of the Court Master has been returned to the respondents.

(3.) THE record shows that for the year 2003-04 the petitioner was graded as 'very Good'. For the year 2004-05 the Initiating Officer recommended that petitioner be rated as 'very Good'. The Reviewing Officer penned a note that the petitioner should be rated as 'good'. The senior Reviewing Officer recorded that the grading of the petitioner should be 'average'. The reason for grading petitioner as average is as under:-