R NALINI DEVI Vs. STATE OF MYSORE

JUDGEMENT

(1.) Smt. R. Nalinl Devi, in her petition under Art. 226, asks this Court to quash the adverse remarks in her confidential reports written by the Government for the years 1968 and 1969.

(2.) The Confidential Report for the year 1968 reads thus:

(3.) The petitioner was eligible for promotion to the cadre of Joint Director of Public Instruction. She was then a Principal of a college. The Departmental Promotion Committee considered her case and found her unsuitable in view of the adverse remarks in her Confidential Reports. Her juniors who were considered suitable were selected. The promotion was by selection and not on the basis of Seniority as per the Cadre and Recruitment Rules.