ZAHUR MULLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was working as Secretary in the Central Industrial Tribunal during the year 2004-2005. Later, he was transferred on deputation. He was working as UDC in the Deputy CLC(C), Bangalore. A memo at Annexure-B dated 31.08.2009 was issued communicating the adverse entries made in part-III of ACR. The relevant adverse entries are in column Nos. 1 and 8, which are as under:

(2.) The petitioner sent a reply as per Annexure-C dated 03.10.2009 and sought for expunction of the remarks. The Administrative Officer issued a memorandum dated 08.10.2010 (Annexure-A9) rejecting his explanation insofar as the aforesaid remarks are concerned. The other remarks have been expunged. He was promoted as 'Office Superintendent' with effect from 26.03.2010.

(3.) The petitioner filed O.A. No. 398/2011 before the Central Administrative Tribunal, Bangalore, challenging the memorandum at Annexure-A9 and the order of the Administrative Officer at Annexure-A12. The Tribunal by its order dated 25.06.2012 has held that attitude problem of the petitioner is serious issue to be addressed in future. The Tribunal has directed retention of the adverse remarks in the records. Feeling aggrieved, the petitioner has filed this writ petition.