RAJESH DAYARAM BHANDEL Vs. UNION OF INDIA

JUDGEMENT

(1.) APPLICANT is presently working as Office Superintendent in the Income Tax Department. He has approached this Tribunal with this OA challenging the adverse remarks in his ACR for the year 2008 -09 written by the respondent No. 4 and the order of respondent No. 2 - the appellate authority -confirming it. According to him, respondent No. 4 has written the impugned ACR with a prejudiced mind and without any basis for making the adverse entries. In this OA the applicant is seeking the following reliefs:

(2.) A rejoinder was filed by the applicant reiterating the contention that the respondent No. 4 was biased and that the said respondent had never brought the alleged discrepancies to the notice of the applicant. According to the applicant, he was discharging his duty satisfactorily and that during the previous years of his service, no such adverse remarks had been recorded in his ACR.

(3.) ANNEXURE R -1 is a photocopy of the ACR of the applicant for the period 01 -4 -2008 to 31 -3 -2009. The reporting officer's assessment on the different attributes of the applicant are written as follows: