REGENT COMPUTRONICS PVT. LTD.

MUNNALAL TRIPATHI Appellant

V/S

JAWAHARLAL NEHRU KRISHI VISHWAVIDYALAYA Respondents

Referred Judgements :-

LORD ESHER M.R. IN VOINET VS. BARRETT [REFERRED TO]
NORWEST HOLST LTD. VS. SECRETARY OF STATE FOR TRADE [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
T SHEPHARD VS. UNION OF INDIA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
U P JAL NIGAM VS. PRABHAT CHANDRA JAIN [REFERRED TO]
KUMAON MANDAL VIKAS NIGAM LIMITED VS. GIRJA SHANKAR PANT [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
CANARA BANK VS. V K AWASTHY [REFERRED TO]
UNION OF INDIA VS. MAJOR BAHADUR SINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. PUBLIC CONCERN FOR GOVERNANCE TRUST [REFERRED TO]
UNION OF INDIA VS. S K GOEL [REFERRED TO]
DEV DUTT VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, the grievance of the petitioner is that the ACRs for the year ending 2003 and 2004 are not communicated to him and the same has resulted into his non-selection in Career Advance Scheme (CAS) and further on the promotional post of Professor (Agronomy). In Annexure P/1 dated 8.4.2008 it is mentioned that the adverse ACRs for the year 2002-2003 and 2004-2004, which were written by the reporting officer (Dean) are accepted by the Vice-Chancellor. Learned counsel for the petitioner submits that no adverse CR can be accepted without communicating it to the petitioner and without giving him an opportunity to represent against it.

(2.) Per Contra, Shri S.B.Mishra, learned senior counsel submits that ACRs in question are not adverse in nature and the grading is only "D" for the aforesaid financial year. Shri Shashank Indapurkar, learned counsel for the respondent No.1-A submits that the respondent No.1-A came into being w.e.f. 19.8.2008 and he is not liable for any wrong done before its constitution.

(3.) I have heard learned counsel for the parties and perused the record.

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MUNNALAL TRIPATHI Vs. JAWAHARLAL NEHRU KRISHI VISHWAVIDYALAYA

Referred Judgements :-

JUDGEMENT

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