KALYAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein at the relevant time was serving as Inspector in the Border Security Force and certain adverse remarks for the year 1982-83 were recorded in his ACR by his Commandant Shri R.S.Jasrotia, respondent No. 3.

(2.) The petitioner filed a civil suit against the adverse remarks and the suit was decreed in appeal and the Regular Second Appeal against the said judgment of the Additional District Judge dated 3rd May, 1991 decreeing the suit was dismissed by the High Court of Punjab & Haryana. Consequently the adverse remarks against the petitioner stood expunged by the respondents letter dated 12.8.1992.

(3.) Seven months later in March 1993, the respondents restored the seniority of the petitioner in the rank of Assistant Commandant and he was nationally promoted to the rank of Assistant Commandant with effect from 1st December, 1984, i.e., the date when his juniors were promoted to the said rank.