(1.) Heard Mr. T T Tara, learned counsel for the petitioner and also Mr. M Kato, learned DSGI appearing for the respondent Nos. 1, 2 and 3. None appears for respondent No. 4 despite notice.
(2.) The grievance of the petitioner in a nutshell is that he has been given the grading of "Average" in his ACR for the period from 14/5/2005 to 9/1/2006 and from 1/4/2006 to 23/3/2007. He was not communicated with the same prior to the holding of a Departmental Promotion Committee (DPC) for considering the promotion from the post of Assistant Executive Engineer (Civil) to the post of Executive Engineer (Civil) under the Border Roads Organization (BRO).
(3.) It is the case of the petitioner that as a result, the private respondent No. 4 who is much junior to him was promoted and therefore, grave injustice has been caused to him.