SATISH KUMAR RATNAKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant, a Senior Medical Officer, Ordnance Factory Hospital, Bhusawal, has challenged the communication dated 23.4.2008 of the General Manager, whereby the representation of the applicant against the adverse entries in the Annual Confidential Report for the period from 1.4.2006 to 31.3.2007 was rejected. The applicant filed an application for condonation of delay. This Tribunal vide order dated 14.6.2011 was pleased to condone the delay of 9 months and 9 days in filing the O.A. in the presence of learned Counsel for both the parties. The grounds for challenge are, inter alia, as follows:

(2.) THE adverse entries for the period 1.4.2006 to 31.3.2007 are as follows:

(3.) THE respondents filed their reply. The contentions of the respondents, in support of their action are, inter alia, as follows: