In Judgment Text:
- as to whether his
annual confidential report should be given negative or below average rating.
In Judgment Text:
- and non-statutory complaints. The first non-statutory complaint was against the
Annual Confidential Report - 10.2002 against premature
annual confidential report 2002-2003 initiated/ forwarded on 25.08.2002. - on training, his
annual confidential reports initiated and entered/waived and how he was promoted confidential report 2000 - 2001 from the Initiating officer on 30 days embodiment (and not from the reviewing
In Judgment Text:
- statutory complaint was against the
Annual Confidential Report (for short 'ACR') of 1998, where redress was granted - petitioner's non statutory complaint dated 25.10.2002 against premature
annual confidential report 2002 confidential report 2000 - 2001 from the Initiating officer on 30 days embodiment (and not from the reviewingconfidential reports initiated and entered/waived and how he was promoted.
In Judgment Text:
- in the Northern Command. The appellant earned two
Annual Confidential Reports (for short, 'ACRs') during
In Judgment Text:
- before the Tribunal was with respect to the correctness of the remarks entered in the
Annual Confidential Reports ["ACRs", hereinafter] of the petitioner for the years 2005-06 and 2006-07.
J
J
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