RANDHIR SINGH Vs. UOI

JUDGEMENT

(1.) ON May 08, 1996, the petitioner was communicated as under:-

(2.) AT the outset we may note that the officer issuing the memorandum above has been most negligent, inasmuch as he has picked up a proforma with respect to communication of adverse/advisory remarks and has not bothered to score off either the word ,,adverse or the word ,,advisory; for the reason a remark cannot be ,,advisory and at the same time ,,adverse.

(3.) THE officer concerned has acted mechanically, and this is obvious from the fact that the officer has not bothered to score off one of the two words ,,adverse and ,,advisory.