MUNNA KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ appeal is directed against the order dtd. 17/8/2022 passed by the learned Single Judge in W.P.(C) No.681 of 2019, whereby the learned Single Judge dismissed the writ petition, which was filed to quash the order dtd. 16/1/2019 passed by the Director General, CRPF refusing to consider the representations dtd. 4/10/2018 and 13/11/2018 submitted by the appellant against the entries of grading "good" in his Annual Performance Appraisal Report (APAR) for the period from 1/4/2017 to 31/3/2018.

(2.) Brief facts which led to the filing of the writ appeal are as follows:

(3.) Assailing the order of the learned Single Judge, the learned senior counsel for the appellant submitted that the comments on pen picture written by the Reviewing Authority have been construed as reasons and justifications for downgradation by the learned Single Judge and the said comments are mere comments on the pen picture and are not justification for downgradation of individual attributes. The learned Single Judge accepted the general comment given by the Reviewing Authority against the downgradation.