NAVIN CHANDRA PANT S/O SHRI GOWARDHAN PANT Vs. JOINT SECRETARY AND THE CHAIRMAN CTSA GOVT OF INDIA DEPTT OF EDUCATION MHRD

JUDGEMENT

(1.) BY virtue of the present OA, the applicant assails the Memorandum dated 19.7.2004 whereby the applicant has been conveyed the adverse remarks recorded in the ACR of the applicant for the period from 1.6.2003 to 31.5.2004 as well as the order passed by the respondents in representation dated 15.10.2004 whereby the request for expunction of remarks has been turned down.

(2.) Learned Counsel for applicant stated that the present adverse remarks recorded in the ACR of the applicant are actuated with malafide of respondent No. 4, i.e., the then Principal, who had taken over the charge in August 2003 and thereafter by issuing so many explanations without any basis with a purpose to create grounds to mar his ACR, the above culminated into adverse remarks, which are not founded on factual position.

(3.) LEARNED Counsel for respondents has also produced before us the ACR folder, as directed vide Tribunal�s order dated 24.7.2006.