Delhi High Court

Uoi And Ors vs Rajnesh Jain on 16 April, 2014

Author: Gita Mittal

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) No.5883/2013 & CM Nos.12958/2013 & 1053/2014
                                 Date of Decision: 16th April, 2014
      UOI AND ORS                                              ..... Petitioners
                                 Through     Mr.M.K. Bhardwaj, Adv.

                                 versus

      RAJNESH JAIN                                             ..... Respondent

                                 Through     Respondent in person.


      CORAM:
      HON'BLE MS. JUSTICE GITA MITTAL
      HON'BLE MS. JUSTICE DEEPA SHARMA

      GITA MITTAL, J (Oral)

1. By way of the instant writ petition, the petitioner has assailed the

order dated 7th February, 2013 passed in OA No.1362/2012 whereby the

Tribunal has accepted the present respondent's challenge to the OMs

dated 18th October, 2010 and 17th January, 2012 whereby the

representations relating to adverse remarks and grading in her Annual

Confidential Report (ACR) for the year 2005-06 were rejected. The

Tribunal accepted the respondent's challenge by its judgment dated 7 th

February, 2013 which is assailed before us.

2. The factual matrix in the instant case is undisputed. The

respondent was working as Joint Director in the Social Statistics Division

of the petitioner during the year 2005-06. A DPC was held in July, 2009

to consider the applicant and others for promotion to the Senior

Administrative Grade (`SAG' hereinafter). However, the respondent was

not promoted and on seeking information under the Right to Information

Act, 2005, she learnt that she had not been promoted as her ACR for the

year 2005-06 was below benchmark. It is undisputed that such remarks

were not communicated to the petitioner till the year 2010 when she

sought the information from the present petitioner.

3. It is the admitted position before us that the respondent had been

consistently graded `very good' since 2001 to 2004-05 as well as after

2005-06. There was a sudden drop in her grading to `average' for the

year 2005-06. The reporting officer also made certain adverse remarks in

various columns of her Annual Confidential Report for this particular

year.

4. The respondent submitted a representation dated 25th May, 2010

seeking upgradation of her ACR. This representation was rejected by the

Secretary, Ministry of Statistics and Programme Implementation vide

OM dated 18th October, 2010. Aggrieved thereby, the petitioner filed the

petition before the Central Administrative Tribunal being OA No.3288 of

2011, seeking quashing of the same as well a direction to the present

petitioner to consider her claim for promotion to the SAG grade.

5. This application was disposed of by the Central Administrative

Tribunal by an order dated 13th September, 2011 issuing directions to the

present petitioners to deal with the several issues raised by the respondent

afresh. The present respondent was given liberty to seek adjudication

afresh if she was aggrieved by the fresh order which is passed.

6. It appears that after consideration afresh, the decision on the

representation of the petitioner was conveyed to her through an office

memorandum dated 17th January, 2012 which was assailed by her by way

of OA No.1362 of 2012. The present petitioners contested the

respondent's challenge and filed a counter affidavit defending the action

taken. The respondent, inter alia, challenged the authority of the

reporting officer to record her Annual Confidential Report for the reason

that he was in the same grade as her. By the order dated 7th February,

2013, this ground of challenge stands rejected by the Tribunal. Inasmuch

as there is no challenge by the respondent to the findings of the Tribunal,

we are not required to dwell on this aspect of the matter any further.

7. We find that the respondent challenged the comments of the

reporting and reviewing officer in her ACR for the period 2005-2006 on

the ground of mala fide as well. The Tribunal has carefully considered

the challenge by the respondent. Paras 9 & 10 of the order dated 7th

February, 2013 assailed before us, usefully deserves to be extracted and

read as follows:-

"9. Having heard the learned counsel for the parties and carefully perused the records, we are of the view that there is no lacuna in the respondent no.2 recording

the ACR of the applicant for the period 2005-06 as the Reporting Officer. Respondent no.1 has addressed this issue adequately while deciding the matter as per the directions of this Tribunal contained in order dated 13.09.2011 passed in OA No.3288/2011. Perusal of the decision in Sukhdeos case (supra) relied upon by the applicant, we find that the said case is not pertinent to the matter in hand as the facts in both these cases are distinguishable. However, from the record it is also clear that although the ACR of the applicant for 2005- 06 was recorded in October/November, 2006, the applicant was not apprised of the contents of the ACR and did not have any opportunity to represent against the same. The entries made by the Reporting Officer against the Items, Quality of Output, Attitude to Work, Inter-personal Relations, and General Assessment are decidedly adverse and cannot be ignored just because the Reviewing Officer has observed that these are not correct while recording his views on the assessment of the officer given by the reporting officer. Moreover, in Column-I of Part-III of the ACR relating to comments on Part-II as filled out by the officer the reporting officer has recorded Yes, I agree, with reference to content of Column-5 of Part-II of the ACR, which gives details of targets achieved during April 2005 to March, 2006. It appears to be malafide to hold that the performance of the applicant is Average while agreeing with the material placed on record relating to physical/financial targets/objectives and achievements against each target as the officer reported upon has also claimed that there are no shortfalls. The applicant was only able to file her representation against the adverse remarks and grading of the ACR of 2005-06 in 2010 much after the ACR was recorded and when she learnt that the DPC had not recommended her for promotion to SAG. Even at the stage when the Competent Authority considered the representation of the applicant

against the adverse remarks, the only instance of shortfall in performance that was cited by the Reporting/Reviewing officers in their comments related to the remarks of the Additional Secretary dated 12.11.2005. Perusal of the ACR dossiers of the officer shows that her claim that she has consistently been graded as Very Good from the years 2000-01 to 2004- 05 and after 2005-06 is valid and the sudden drop in performance in 2005-06 to the level of Average/Goodwould seem to be not possible. Here, the decision in M.A. Rajsekhars case (supra) and numerous other rulings appear relevant as the officer recording ACRs must do so in a fair and objective manner.

10. In view of the facts and circumstances of the case, we are of the view that the remarks of the Reporting Officer smack of bias. Also, the applicant did not have timely opportunity to represent against the adverse remarks. Since the applicant has been compelled to approach this Tribunal twice over for no fault of hers, we accept this OA to the extent that the impugned order dated 18.10.2010 is set aside and the ACR for 2005-06 is directed to be treated as non est. Consequential relief, if any, will be for consideration with respondent no.1. There shall be no order as to costs."

8. Before us, the petitioners are unable to dispute the factual narration

which was placed before the Tribunal or the above findings on any

legally tenable ground.

We see no reason to disagree with the view taken by the Tribunal

and find no merit in this writ petition which is hereby dismissed.

9. It is to be noted that the respondent was not afforded favourable

consideration by the DPC only on the ground that because her ACR for

the year 2005-06 did not meet the benchmark. This was the only ground

pleaded by the petitioners before the Central Administrative Tribunal.

The Tribunal has held that the ACR for the year 2005-06 shall be treated

as non-est. The same could not have been considered by the DPC while

evaluating the respondent's fitness for the purposes of promotion when