Rakesh Kumar Chauhan vs Union Of India And Others

2002-03,2003-04,2004-05,2005-06,2006-07

NIC-4M Good-8M,Good,Very Good,"Adverse-6M Very

good:5 ½ M",Average

Viewed from any angle, the petitioner does not attain bench mark even if his adverse ACR for the year 2005-06 are converted into “Very",,,,

Goodâ€. The petitioner, thus, would not be entitled to the relief prayed for in this petition even if the petitioner was to succeed on his challenge to the",,,,

adverse ACR recorded for the year 2005-06.,,,,

The judgments relied upon by the learned counsel for the petitioner, are not applicable to the instant case. The petitioner’s performance has not",,,,

remained “Excellent†“Very Good†or even “Good†consistently over a period of time. Because of adverse entry in the ACRs, he was",,,,

not promoted as Deputy Commandant when such promotion was due to him. The petitioner has been found lacking in his work and conduct even for,,,,

the subsequent years.,,,,

For the foregoing reasons, I find no merit in this petition and the same is, accordingly, dismissed along with connected CM(s).",,,,