P.C. GARG Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of the instant Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has challenged the below benchmark ACRs for the period 2007 -08 and 2008 -09 communicated to him vide Memorandum dated 09.12.2010 and has further challenged the Memorandum dated 28.01.2011 rejecting his representation for upgradation of the afore below benchmark ACRs.

(2.) THE applicant has prayed for the following relief(s): -

(3.) COMING to the issue of ACRs, it is the applicant s submission that in the year 2007 -08, he had been assigned an analysis desk which he single -handedly managed to his best efforts. In respect of the year 2008 -09, it is submitted that his ACR was directly written by the then Additional Secretary (AS) as there had been a conflict between the then Director and Consultant (ex -Joint Secretary) over writing of ACR, and that the AS was not aware of his capabilities and recorded his ACR overlooking the fact that he had organized a special interaction in November, 2008 for which he had been appreciated by the Additional Secretary himself.