SATISH KUMAR GARG Vs. UNION OF INDIA

JUDGEMENT

(1.) BEING aggrieved with the letter dated 9.9.2010 and 2.5.2011 whereby the department decided not to change the over all grading "Good" awarded in the ACRs/APAR for the year 2007 -08 and upgraded from "average" grading for the period 20.4.2008 to 31.1.2009 (2008 -09), the applicant approached before this Tribunal with the following reliefs: -

(2.) THE next DPC Meeting for 1995 batch officers was held on 20.6.2011 wherein though the applicant's case was considered but was not recommended for promotion and as a result the applicant was put under sealed cover in view of pending disciplinary proceedings. Again another DPC for promotion of 1996 batch officers was held on 13.6.2012, however, the case of the applicant was not recommended for promotion on the ground of non -attaining the required benchmark grading.

(3.) THEREAFTER , the applicant did make representation dated 3.5.2012 and 10.5.2012 to the authority for review/reconsideration in regard to the grading of the applicant in the ACRs for 2007 -08 and the APAR for 2008 -09. The same was turned down by the department vide communication dated 20.6.2012.