ANAND LAL SEN Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner with the following prayers:-

(2.) The petitioner was communicated Annual Performance Assessment Report of the year 2010-2011 vide communication dtd. 27/2/2012, whereby he was informed that he was repatriated from Tear Smoke Unit (TSU) to his parent Unit on 21/9/2010 and he remained out with effect from 25/9/2010 to 21/2/2011, did not resume his duties at new place of posting and the same was termed as "a wrong precedence not expected from a member of the disciplined force". The relevant adverse comment made in the APAR of the petitioner is quoted as hereunder:-

(3.) The petitioner submitted his representation regarding his APAR remarks. The petitioner in his representation submitted that his wife was having serious ailment and as such, due to sufficient reason, he was not able to join within the stipulated time. The petitioner also made a reference of Writ Petition filed before the Madhya Pradesh High Court at Gwalior Bench, challenging the petitioner's repatriation order.