V VIJAYAKRISHNAN Vs. STATION DIRECTOR

JUDGEMENT

(1.) THE appellant-writ petitioner (V.Vijayakrishnan), Transmission Executive under the Commercial Broadcasting Service of All India Radio, Chennai, was communicated with adverse remarks made vide Memorandum, dated 30.6.1997 for the period 1.4.1996 to 31.3.1997. THE representation for expunging the remarks, was also rejected by the superior authority-first respondent-Station Director of the All India Radio.

(2.) THE learned single Judge having rejected the Writ Petition in question, the present Writ Appeal has been preferred by the appellant (writ petitioner).

(3.) FURTHER, from the ACR as communicated vide Memorandum dated 30.6.1997, it will be evident that for most of the work, at Part-III, the Controlling Authority has given remarks as "Good" or "Fair", but with regard to certain actions like relations with superiors and general assessment, the Controlling Authority has mentioned that the appellant should show improvement and was required to rise up to the occasion and to adapt to situation in a suitable manner in order to sharpen his skills in broadcasting.