LAWS(DLH)-2019-11-215

SANJAY DOVAL Vs. UNION OF INDIA

Decided On November 27, 2019
Sanjay Doval Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) A Deputy Commandant of the Border Security Force ("BSF") has filed the present petition seeking the expunction of adverse remarks in his Annual Performance Appraisal Report ("APAR") for the period from 1 st April, 2011 to 27th December, 2011. He also challenges the orders dated 14th March, 2014 and 3rd July, 2014 passed by the Respondents rejecting his representations.

(2.) The Petitioner joined the BSF in 1997 and promoted as Deputy Commandant in March, 2004. He received an IG's commendation in 2008. According to the Petitioner, he has throughout had an unblemished and outstanding track record.

(3.) Between 2009 and 2013, the Petitioner was serving in the 87th Battalion of the BSF. He proceeded on NSG deputation on 27th December, 2011. During 2011, the Petitioner served under Mr. S. M. Kispotta, Commandant. According to the Petitioner, there were some personal differences between him and the said Commandant and this led to the said adverse remarks being passed by Mr. Kispotta in his APAR.