PRANVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner herein was appointed as Assistant Divisional Medical Officer in the year 1986. He was promoted as Divisional Medical Officer on the recommendation of the DPC, w.e.f. 2.2.1991. At that time, he was working at Central Railway Hospital, Gwalior. Thereafter he was transferred to Northern Railway Head Quarters, Baroda House, New Delhi at his request on 15.6.1992. During 1993 -94 the petitioner was posted in Delhi -Shahdara Health Unit He was communicated the following adverse remarks vide letter dated 11.7.1994 which pertains to the year ending 31st March, 1994 i.e. for the period 1993 -94.

(2.) LEVEL of knowledge of function fair, usually work diligently but could apply himself better.

(3.) PERUSAL of the order of the learned Tribunal would bring out two important aspects which are as follows: