FANESHWAR YADAV Vs. CHHATTISGARH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) APPEAL to Division Bench under Section 2(1) of the Chhattisgarh High Court (APPEAL to Division Bench) Act, 2006 read with Rule 158(10) of the Chhattisgarh High Court Rules 2007. The following order of the Court was passed by Abhay Manohar Sapre, J. Heard.

(2.) THIS is an appeal filed by the writ petitioner of W.P.No. 2745 of 2002 under Section 2 of the Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 against the order dt 16.3.2012 passed in aforementioned writ petition.

(3.) FACTS of the case are short: - The appellant (writ petitioner), an employee working in the Chattisgarh Electricity Board on the post of Junior Engineer suffered adverse entry in his service record for the period 1999-2000. The entry read " below average -D grade." He then applied for its exmpungment. The High-powered committee examined the representation of the appellant and found no merit in it. His representation was accordingly rejected. This led to filing of the writ petition by the appellant, out of which, this appeal arises seeking quashing of the adverse entry. The writ Court (learned Single Judge) found no merit in the writ petition and dismissed the same, which has now given rise to filing of this writ appeal by the writ petitioner.