RAM PRAKASH MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a member of the Border Security Force (BSF). He is aggrieved by the adverse remarks recorded in his Annual Performance Assessment Report (APAR) for the period 1/4/2022 to 31/2/2023.

(2.) It has been submitted that the Reviewing Officer has illegally and arbitrarily downgraded his performance in an illegal and arbitrary manner contrary to the APAR Procedure and Instructions 2012 (hereinafter referred to as the 'Instructions-2012') issued by the Directorate General, BSF.

(3.) It has been submitted that without recording proper statement that the petitioner failed to improve himself after advisories were issued by the Reporting Officer, the marks given by the Reporting Officer ought not to have been downgraded by the Reviewing Officer.