MAHINDER PARTAP Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE petitioner - Mahinder Partap is working as tyreman in Delhi Transport Corporation. He is aggrieved by the remarks made in his confidential report for the period 1 -1 -2000 to 31 -12 -2000. The offending remarks against which he has preferred the present writ petition read as under: 1. Has he carried out his work satisfactorily during the period? If not, in what respect failed? No, lack of interest

(2.) KEENNESS and energy Hasty & lacks interest 2. According to the petitioner, the remarks that he 'lacked interest' were based on no material. It is submitted that except on 6th May, 2000, when he was late to office by one and half hours, no other incident took place during the aforementioned assessment period that could be viewed or construed as 'lack of interest' on his part. No memo was issued to him pointing out any dereliction of duty on his part. It is also submitted that the Assessing Officer was biased against him.

(3.) LEARNED Counsel for the respondent has tried to justify the remarks on the ground that despite the incident of 6th May, 2000, the petitioner was found misbehaving with the staff members and has also been using unparliamentary language for which he was censured and was given a warning in the year 2001.