RAJIB KUMAR SARKAR Vs. THE UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petitioner's case in a nutshell is that:

(2.) MR . P. Nongbri, learned counsel appeared on behalf of the petitioner and submits that, the grading obtained by the petitioner in his Annual Confidential Report (For short "ACR") with effect from 2008 -2012 was not communicated to the petitioner. As a result, he is deprived to file any representation to the authority concerned (respondent). Consequently, his promotion has been held up and disturbed. Hence, this instant writ petition.

(3.) AFTER hearing the submissions advanced by the learned counsel at Bar and after going through the petition before me and other documents on record and keeping in mind the judgment given by Hon'ble the Apex Court referred above, I am of the opinion that, this matter may be disposed of immediately.