JISHNU KANT Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner is a Judicial Officer. By way of this writ petition, he is seeking a writ of certiorari for quashing the adverse entry awarded to him by the High Court of Judicature at Allahabad (for short, the "High Court"), on administrative side, for the year 2005-06 and the order of the Hon'ble Administrative Committee, as communicated to him by the Registrar (Confidential) vide communication dated 30th May, 2008, rejecting his representation against the said adverse entry. Pending consideration, the petitioner has amended the writ petition and sought further relief for a direction upon the respondents to sanction him Selection Grade Pay Scale of Rs.18,750-22,850 w.e.f. 18th January, 1996.

(2.) The essential facts are that the petitioner, after being selected by the Uttar Pradesh Public Service Commission, was appointed as Munsif in the year 1980. He earned his promotion against the post of Additional Chief Judicial Magistrate/ Civil Judge (Senior Division) in the year 1990 and was further promoted to Uttar Pradesh Higher Judicial Service in the year 1999. In the year 2005-06, he was posted at Fatehpur as Additional District & Sessions Judge. He also functioned as Special Judge (SC/ST Act) there.

(3.) The District Judge, Fatehpur in his annual confidential remarks awarded entry as "Good" to the petitioner for the year 2005-06. He forwarded it to the Hon'ble Administrative Judge, Fatehpur, who did not agree with the assessment made by the District Judge and recorded the following assessment: