RANVIR SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner states that he initially joined service as a Stenographer in the Revenue Department on 7/11/1992. He was promoted to Senior Personal Assistant on 22/3/2016, thereafter to Personal Officer on 11/9/2019, and subsequently to the post of Chief Personal Officer on 2/12/2020 in the office of the District Magistrate, Haridwar. It is pleaded that his Annual Confidential Reports (ACRs) from 1992-93 to 2015-16 were all "Excellent". The ACRs for the years 2016-17, 2017-18, and 2018-19 were not available with the District Magistrate as the petitioner was then posted in the Camp Office, Dehradun, office of District Magistrate, Dehradun and the office of District Magistrate, Uttarkashi. It is further submitted that no departmental inquiry was ever initiated or pending against him.

(2.) By means of present petition, petitioner has sought following reliefs: