Dhananjaya Y Chandrachud, J. - (1.) Leave granted.
(2.) The dispute in the present case arises from the appellant's claim for promotion from Scale III to Scale IV in the services of the respondents. The year of promotion is 2014-2015.
(3.) The grievance of the appellant is that the entries in his Annual Performance Appraisal Report ("APAR") for 2010-11 and 2011-12 were not disclosed, as a result of which he was unable to submit a representation at the material time. The appellant had the following gradings in the APARs: JUDGEMENT_63_LAWS(SC)7_2019_1.htmlJUDGEMENT_63_LAWS(SC)7_2019_1.html;