AABI BINJU Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) 1. Issue notice. Mr.Anurag Ahluwalia accepts notice on behalf of the respondent nos.1 & 2. Counsel for the petitioner states that the respondent no.3, despite service, did not even appear before the Tribunal. In any event, considering the order that we propose to pass, we do not deem it necessary to serve notice upon the respondent no.3.

(2.) The present writ petition has been preferred by the petitioner to assail the common order dated 28.03.2019 passed by the Principal Bench, Central Administrative Tribunal, New Delhi (hereinafter referred to as Tribunal) in Original Application Nos.4533/2014, 4518/2014, 4532/2014 & 4623/2014. The petitioner had preferred the said four O.As assailing his final APAR gradings in relation to four assessment years namely 2003-04, 2005-06, 2006-07 & 2007-08.

(3.) The particulars of the four O.As preferred by the petitioner; the assessment years to which they relate; the gradings awarded by the Reporting Officer and Reviewing Officer, as well as; the grievance of the petitioner in respect of each of these gradings, are contained in the following tabulation:-