PRAHLAD AMATHABHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Vaibhav Vyas for the appellant and learned Assistant Government Pleader Mr.Sahil Trivedi for the respondents.

(2.) The present Letters Patent Appeal by the original petitioner is directed against order dtd. 7/2/2017 of learned Single Judge, whereby she has dismissed the petition with certain observations. The petitioner who was Police Sub Inspector, prayed in the writ petition to set aside the adverse entry recorded in his Confidential Report for the period from 1/4/2014 to 18/1/2015, communicated to the petitioner on 9/6/2016. It was further prayed to consequently set aside order dtd. 24/8/2015 and order dtd. 13/2/2016 passed by respondent No.3-Inspector General of Police and respondent No.2-Director General of Police respectively.

(3.) The petitioner joined services under the respondent authorities on 8/10/1989 as Police Constable. He was thereafter promoted as Head Constable in the year 2000. The petitioner came to be appointed as Police Sub Inspector on 10/10/2009 after successfully passing the competitive examination. When the petitioner was on the post of Police Sub Inspector, Annual Confidential Reports of the petitioner were maintained. During the period from 2010 to 3/2/2014, the overall assessment of the petitioner was shown to be good or very good. However, as per the above-mentioned communication dtd. 9/6/2015, the petitioner was communicated the adverse entry in the Confidential Report from 1/4/2014 to 18/1/2015. The assessment of the petitioner was recorded as poor insofar as Column No.12 relating to general remarks was concerned. The petitioner was permitted to make representation against the said adverse entry.