B K SAHOO Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PRAYERS made in the writ petition are as under:-

(3.) WHAT the petitioner meant by the same is not understood by either the petitioners counsel or by us for the reason the adverse remark recorded by the Initiating Officer had already been endorsed by the Reviewing Officer by the time it was conveyed to the petitioner.