RAJNISH KUMAR RAI, IPS Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this writ petition, the petitioner, who has filed the Original Application ['O.A.'] No.43/129/2017 before the Central Administrative Tribunal ['CAT'], Guwahati Bench, seeks to question the order dated 22.05.2017 as passed in the said O.A. whereby, the CAT has declined the prayer for interim relief.

(2.) The impugned order dated 22.05.2017, a short one, is taken note of in extenso as under:-

(3.) Seeking to challenge the order aforesaid, learned counsel for the petitioner has extensively referred to the grounds urged in the O.A. and the All India Services (Performance Appraisal Report) Rules, 2007 ['the Rules of 2007']. With reference to the several requirements of the said Rules of 2007 and facts of the present case, it is strenuously argued that the respondent authorities have neither complied with nor adhered to the requirements of the said Rules of 2007; and not only this, according to the petitioner, the APAR for the period 31.08.2014 to 31.03.2015 was manufactured by the authorities concerned for which, even the APAR form later on issued on 29.03.2017 was used.