J M TRIVEDI GAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner by this petition challenges the impugned orders dated 15. 02. 2007 and 16. 08. 2007 whereby the adverse entries in the Confidential Report (hereinafter referred to as "c. R. ") are maintained.

(2.) HEARD Mr. Kariel, learned counsel appearing for the petitioner and Ms Sangita Vishen, learned Assistant Government Pleader for the State Authorities.

(3.) UPON hearing the learned counsel appearing for both the sides, it appears that the remarks by the Reviewing Authority are 'poor' and the same were communicated to the petitioner and the petitioner also submitted his representation and the Higher Authority has considered the same and has maintained the adverse remarks in the C. R. The petitioner at the relevant point of time did not challenge the said decision. However, the additional development in the present case is that thereafter the State Government considered the matter for premature retirement and the petitioner has been prematurely retired by not continuing him in service. At that stage the petitioner found that the adverse remarks should be challenged and therefore the present petition.