PRAWESH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant petition, petitioners has prayed for the following relief/reliefs:

(3.) Petitioner while working as Assistant Commandant, Annual Performance Assessment report for the year 2014-2015 was written on 30/4/2015. Under column no.10 of the APAR dtd. 30/4/2015, certain issues were taken note of by superiors to the extent that petitioner's work in methodical way taken own decision without consulting his superiors, even though professionally, petitioners knowledge was good. Taking note of aforesaid observation, superior officer issued a notice as to why these good remarks shall not be treated as adverse remarks on 22/11/2015. Petitioner had submitted his explanation on 11/1/2016 and it was turned down on 5/6/2016. The petitioner's grievance is that, though APAR is good for the year 2014 and 2015, the same shall be taken into consideration for the purpose of promotion to the post of Deputy Commandant as on 28/6/2018 and 23/6/2019 is good.