RAVINDRA KUMAR NARIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following prayers:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) Thereafter, the petitioner moved representations and finally he also represented against the adverse entries, which were communicated to him on 07.01.2017, by filing the representation dated 09.01.2017. The petitioner filed this representation under protest and the order was passed on 16.02.2017 and the DPC rejected the claim of the petitioner holding that the ACR entries of the petitioner for the years 2012-2013, 2013-2014 and 2014-2015 are unsatisfactory and, therefore, under the Rules the petitioner is unfit for promotion. It is this, the petitioner challenges by challenging the decision dated 08.03.2017 read with communication dated 21.03.2017, which is the communication of the decision dated 08.03.2017 by which the petitioner has been declared unfit.