RAMESH CHANDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has challenged the adverse remarks in his Annual Performance Assessment Report (,,APAR) for the years 2015-16, the order dated 21st February, 2017 passed by the Director General (DG), Border Security Force (BSF) rejecting his representation against the adverse remarks, the order dated 12th April, 2017 passed by the Deputy Inspector General (DIG) conveying the displeasure of the DG and the order dated 5th October, 2017 of the DG rejecting the legal notice sent on behalf of the Petitioner.

(2.) A perusal of the APAR for the years 2015-16 reveals that the initiating/reporting officer, i.e. the DIG who drew up the APAR of the Petitioner wrote down in the ,,PEN PICTURE regarding the work of the Petitioner:

(3.) However, when the APAR was then sent to the Reviewing Authority, viz., the Inspector General (IG), his remarks were as under: