- (1.) Today the matter is listed on second stay petition preferred by the petitioner.
(2.) With the consent of the learned counsel representing the parties, the writ petition is heard and is being decided today itself.
(3.) The petitioner, who is working on the post of Deputy Project Director in the respondent Agriculture department, has approached this Court by way of the instant writ petition assailing the action of the respondents in refusing to expunge the adverse remarks entered in his Annual Performance Appraisal Report (APAR) for the year 2011-2012.;