BARKHA GUPTA Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The facts of this case put on view, in essence, a rather unfortunate episode in the career of an officer belonging to the Delhi Judicial Service.

(2.) The Petitioner was appointed to the Delhi Judicial Service in November, 1992 and was posted as a Sub Judge at Tees Hazari Courts in May, 1993. Her work and conduct did not draw any adverse comments - on the contrary, she received rather favourable gradings in her Annual Confidential Reports (for short ACRs) for the first few years of her service as can be seen from the chart given below:- <FRM>ACR for the year Grading 1993 B+(Good) 1994 B+(Good) 1995 B+(Good) 1996 B (Average) 1997 A (Very Good) 1998 A (Very Good)</FRM>

(3.) In her ACR for the year 1997, against the question whether the Petitioner has maintained a reputation for honesty and impartiality, her learned Inspecting Judge remarked on 12th May, 1998 as follows:-