SUBHASHCHANDRA BARNASIA Vs. M P E B

JUDGEMENT

(1.) WHEN a query was made to Shri Patwardhan asking him to make submissions and inform the Court as to which remarks have been considered for degrading the petitioner, and refusing him to grant higher pay and increments, Shri Patwardhan was unable to answer the query.

(2.) HE produced the record as if the Court should read the record and draw the inference. This act leads this Court to two conclusions (i) that Shri Patwardhan is unable to answer the query, resultantly it means that the respondents are unable to justify their action and (ii) that there is nothing with the respondents to justify their action and, therefore, their lawyer is unable to answer the query made by the Court.

(3.) THAT has been conveyed to him on 22.5.1993. Remark 'D' has been passed against him and that has been conveyed to him on 12.7.1994. ] Remark 'C has been passed against him which had been conveyed to him on 19.5.1995.