GUNJAN PRASAD Vs. GOVT. OF INDIA

JUDGEMENT

(1.) THE applicant in the instant OA filed under Section 19 of the Administrative Tribunals Act, 1985 is aggrieved by the adverse remarks recorded by the reporting officer on 19.02.2013 in his APAR for the period 22.07.2011 to 17.02.2012, and giving him overall grading of 5.87. He is further aggrieved by the assessment made by the reviewing officer on 20.02.2013, whereby he has maintained the grading given by the reporting officer in the APAR for the aforesaid period.

(2.) THE applicant has sought the following main relief(s): - -

(3.) THE representation of the applicant was considered by one Dr. Sudha Sharma, Chairperson, CBDT, who has held that both the reporting and the reviewing authorities have retired, hence, they were not available to provide their comments on the representation of the applicant. The competent authority has further held as under: - -