RAMDAS GANPAT DAMODARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . By consent, rule is made returnable forthwith. Heard Parties.

(2.) IN the confidential record of the Petitioner, the following adverse remarks came to be passed during the period 1992-93.

(3.) BEING aggrieved by the remarks, Petitioner made a representation for review. Observations of the Reporting Officer were called. The Reporting Officer has given the following observations :