R S TOKAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the Adverse Confidential Reports recorded against the petitioner for the years 1977,1978 and 1981.

(2.) The petitioner was appointed as a Sub-Inspector (Executive) in the Central Industrial Security Force. He is said to have attended and successfully completed several training courses. In the year 1980, the petitioner became eligible for promotion to the post of Inspector (Executive). He was superseded. The reasons for his supersession appear to be the adverse remarks recorded against him for the aforementioned years. For the year 1977, the following adverse remarks were communicated to the petitioner :

(3.) However, the said remarks were expunged by an order of the DIG in the following terms: