JOSEPH K.S. Vs. UNION OF INDIA

JUDGEMENT

(1.) In brief, the case of the Petitioner is that he was appointed as Nb/Sub Clerk on 25.06.1987 in Assam Rifles and is working under the administrative control of the Commandant, 15 Assam Rifles, Nagaland.

(2.) The Petitioner has referred to his ACR for the year 2011-12, 2012-13, 2013-14 and 2015-16 where he was awarded grading of Good/Very Good. However, in his ACR for the period 01.04.2014 to 31.03.2015, he was awarded grading of '4' with some adverse remarks without specifying any particular instance of lapse or unsatisfactory service on his part.

(3.) The Respondent No. 2 vide letter No. I.31019/AR/Rev/2016/Adm- III/287, dated 02.09.2016 (Annexure-6 of the writ petition) has published a list of Assam Rifles JCOs group 'C' Non-gazetted employees (Ministerial) i.e. Nb Sub/Clk for extension/non extension of service beyond 30 years of qualifying service or on attaining 55 years of age whichever is earlier, the list being issued with reference to Fundamental Rule 56 (j) and Appx 10 to Rule 48 of CCS (Pension) Rules 1972. The name of the Petitioner appears at Sl. No. 1 of Appx 'B' of the said letter dated 02.09.2016.