K U ANSARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition has been filed for quashing the impugned order of the State Govt. dated 22.4.88 Annexure-19 to the writ petition rejecting the representation of the petitioner and for quashing the adverse entry against the petitioner for the year 1979-80, 1980-81, 1984-85 and directing the respondents to grant efficiency bar to the petitioner from 1.7.82.

(2.) We have heard learned counsel for the parties.

(3.) The petitioner was lecturer in Pharmacology In M. L. N. Medical College, Allahabad. In paras 6 and 7 of the writ petition, it is alleged that the petitioner was senior to one Dr. A. K. Kapoor respondent No. 5 in this writ petition. In para 11 of the writ petition, it is stated that adverse entries were given to the petitioner because that he had not completed any paper and published them in those years and he was not taking any interest in research work. The Director Medical. Education, U. P. communicated these entries to the petitioner, by letter dated 21.2.84 Annexure-3 to the writ petition.