STATE OF U.P. Vs. GOVIND RAM VERMA

JUDGEMENT

(1.) Heard learned Additional Chief Standing Counsel for the petitioners.

(2.) The state of UP has preferred the present writ petition challenging the judgment and order dated 11/05/2015 passed by the UP Public Service Tribunal, Lucknow (hereinafter referred to as "the Tribunal"), whereby the Claim Petition No. 3 to 9 of 2013 preferred by the opposite party against the adverse "Annual Confidential Report" (hereinafter referred to as "ACR") for the year 2010-11 and the order dated 05/06/2012 passed by the petitioner no. 2 rejecting the representation against the said adverse annual convention remark had been set aside, and the claim petition has been allowed.

(3.) The facts in brief are that the opposite party while working on the post of Deputy Jailer was transferred from District Jail, Unnao to Central Jail, Varanasi on 06/09/2010. Against the aforesaid order of transfer the opposite party preferred a writ petition before the High Court being Writ Petition No. 6562 (SS) of 2010 which was disposed of on 15/09/2010 with the direction to decide representation and till disposal of the representation no coercive action shall be taken against the opposite party for not joining at Central Jail, Varanasi. In compliance of the aforesaid judgment, the petition no. 2 by means of order dated 12/10/2010 rejected the representation of the opposite party.