MANISH KUMAR GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(2.) It is submitted by the counsel for the petitioners that in the ACRs of the year 2015-16 and 2016-17, 'D' grade was given, as a result of which, the petitioners have made representation to the respondent (Annexure P-4) and the said representation is still pending and has not been decided so far. Although those ACRs were never communicated to the petitioner. It is further submitted that in the light of the judgment passed by the Supreme Court in the case of Devdutt Vs. Union of India and others reported in (2008) 8 SCC 725, the 2 ACRs are required to be communicated and the employee has a right to make a representation against the ACR.

(3.) Considered the submissions made by the counsel for the petitioner.