RAMPAL TRIPATHI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The appellant is in appeal against the order dated 04.09.2003, whereby the writ petition preferred by the writ petitioner-appellant has been dismissed.

(2.) We have heard learned Counsel for the parties.

(3.) The main submission of the appellant has been that for the year 1995-96, he was given grading as 'Average', which is arbitrary as for the year 1994-95, he was given as 'Good'. Even if the appellant's argument is accepted and the grading for the year 199596 is treated to be as 'Good', even then he will be having, in the five years, 3 'Good' and 2 'Very Good' entries to his credit.