H S PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In present petition, the petitioner has prayed, inter alia, that:-

(2.) The brief facts of present petition are that the petitioner had initially joined the Government service as non gazetted employee in the Year 1980. In the Year 1986, the petitioner was appointed as District Registrar (Class - I ) in the Cooperation Department. In due course, the petitioner was promoted as Joint Registrar vide order dated 27.05.1997 and was promoted as Member, Board of Nominee. The next promotional post is Additional Registrar (Class - I).

(3.) The petitioner further states that in the matter of promotion to the higher post in Class-I service, it is the policy of the Government that the Annual Confidential Report of the concerned officer, for at least 5 years, out of last 8 years, should be "Very Good". In view of the strict standard for promotion as stated above, the writing of Annual Confidential Report and grading therefore becomes very important for the carrier of an officer. The petitioner made an application dated 18.10.2010 under the Right to Information Act requesting the respondent authorities to furnish him the copies of his Annual Confidential Reports for the period from 1997 to 2010. The said information was provided to the petitioner vide communication dated 15.11.2010 alongwith the copies of the Annual Confidential Reports for the aforesaid years. The summary of the entries in the confidential reports of the petitioner for the last eight years, prepared on the basis of the information provided to the petitioner, is as under:-