SHANKER RAJ Vs. HONBLE HIGH COURT OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred the present Writ Petition to assail the communication dtd. 9/3/2022, whereby the petitioner has been subjected to the minor penalty of censure. The petitioner also assails the Annual Confidential Report (ACR) for the year 2021-22, dtd. 28/5/2022, whereby he has been given the overall assessment of merit as "poor" by the District Judge, Dehradun.

(2.) The background, in which the petitioner was subjected to the said minor penalty, and given the overall grading of "poor" may be noted.

(3.) It appears that in Special Leave Petition (Crl.) No. 2493 of 2021, arising out of the final judgment and order dtd. 23/12/2020 passed in Writ Petition No. 1899 of 2020 by this Court, on 2/8/2021, the Supreme Court, while dealing with the aforesaid Special Leave Petition, passed the following order:-