UNION OF INDIA Vs. K SATHEESAN

JUDGEMENT

(1.) THE entire controversy seems to be whether the existing rules in 2002 with regard to the consideration of Annual Confidential Reports (for short ACR) for 5 years was applicable or the revised rules of 9 years would be applicable to the facts of the present case.

(2.) IT is not in dispute that the respondent came into the zone of consideration in the year 1998 itself and he was eligible to be considered for promotion against the vacancies in the cadre of 'Junior Administrative Grade' in the year 2002. The question is whether ACRs for 9 years would be looked into or for the 5 years should be looked into.

(3.) IN that view of the matter, we do not find any good ground to interfere with the opinion of the Tribunal. Accordingly, the Original Petition is dismissed.