(1.) Leave granted. Heard learned counsel for the parties.
(2.) This appeal by special leave arises from the Judgment of the Allahabad High Court, Lucknow Bench, made on 2-12-1993 in Writ Petition No. 9458 (SS))/93.
(3.) The adverse remarks for the years 1987-88 and 1988-89 were recorded in the confidential reports of the respondent. As a consequence, he was not promoted. When claim was made before the Service Tribunal, the Service Tribunal allowed the petition and quashed the adverse remarks recorded for the periods from 1-12-1988 to 31-3-1989 and 1-4-1989 to 30-9-1989. While recording that, the Tribunal held that the remarks made by the Secretary, Food and Civil Supplies were due to malice and they smack of arbitrariness. The High Court on a writ petition, by the impugned order, has affirmed the same. Thus, this appeal by special leave.