- (1.) The present writ petition has been filed by the union of the employees working with the Punjab Gramin Bank praying for a direction to the respondents to convey the evaluated Performance Appraisal Reports to the members of the petitioner-Union for the last five years and not the final rating only. The submission of learned counsel for the petitioner is that when the appraisal report of an employee is prepared, mere there are observations and comments made regarding his working besides other aspects. Even if the final rating is good, still he gets an opportunity to improve his working in case there are remarks regarding his working to be unsatisfactory in certain areas. In the Annual Confidential Reports of all the members of the petitioner-Union a form has been prescribed to be filled in by the assessing authority at the time of submission of his Annual Confidential Report where he is required to evaluate the working of an employee taking into consideration different aspects such as his knowledge, job performance, efficiency, conduct, attendance and complaint, if any. On the basis of the comments given in the evaluation report, final rating is determined. In case, only final rating is conveyed, the same does not give opportunity to an employee to improve his working in any of the area where some improvement is required. In support of his submission, reliance was placed on the judgment of Hon'ble the Supreme Court in the case of Dev Dutt v. Union of India and others, 2008 AIR(SC) 2513
(2.) On the other hand, learned counsel for the respondents submitted that the respondent-Bank is ready and willing to supply to the members of the petitioner-Union final rating as is given to them by the assessing authority at the time of recording of their Annual Confidential Report. In case an employee requires, the management would furnish the detail of the assessment of evaluation report on various parameters as well.
(3.) Heard learned counsel for the parties and perused the paper book.;