R I TEKRIWALA Vs. COLLECTOR AHMEDABAD

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner, a Deputy Mamlatdar in the Revenue Department is praying for the following reliefs :

(3.) in the prayer clause, the petitioner has not prayed for quashing and setting aside of the adverse remarks which were communicated to him in his coni'idcnlial report for the period from 1.4.1992 to 31.3.1993. The petitioner's only grievance is that his case for grant of higher grade scale to him with effect from 22.12.1995 be considered ignoring adverse remarks.