RAMESH KUMAR RUSIA Vs. STATE OF M.P.

JUDGEMENT

(1.) BY this petition, the petitioner is challenging the adverse remarks in the Annual Confidential Report of 1992 -93 and two other orders dated 18/20 -10 -1994 and 19/24 -1 -1995 rejecting the representation and review petitions : Annexures -A/2 and A/3 respectively.

(2.) IN brief, the case of the petitioner is that he was directly recruited on the post of "Industry Inspector" and he joined his services on 10 -1 -1984 at District Industry Centre, Shivpuri. Thereafter he was posted at Chhindwara for about 13 months, at Khandwa at about one year, at Betul for about four years, at Bhopal for about one year and lastly in Mandla. According to him, during these years, he worked honestly and sincerely. However, an adverse entry was communicated to him by letter dated 29 -5 -1993/7 -6 -1993 (Annexure -A/1) of the year 1992 -93. As per petitioner, there was no complaint against him. The petitioner represented against Annexure -A/1 on 30 -8 -1993/2 -9 -1993, immediately after receiving of adverse ACR (Annexure -A/1).

(3.) THE petitioner filed a review petition but the same was also rejected by the Commissioner, Industries, vide its order dated 19 -1 -1995/24 -1 -1995. Hence this petition.