HIMMAT SINGH PARIHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Praveen Dubey with Shri Neeraj Dubey, learned counsel for the petitioner.

(2.) The petitioner has filed the present petition for issuance of a writ in the nature of certiorari to expunge the adverse entry from the confidential report for the period from 26/07/2012 to 13/03/2013 as well as for quashing the orders dated 29/03/2014 (Annexure P/1) and 20/05/2014 (Annexure P/2).

(3.) Brief facts of the case are that the petitioner was initially appointed on the post of Sub-Inspector in the police department in the year 1982. From the date of his initial appointment, he has been performing his duty with utmost sincerity, devotion and upto the satisfaction of his superior and he has not received any warning or punishment during his entire service career. The petitioner further alleges that when he was due for his promotion, he was communicated with the adverse entry in the confidential report for the period between 26/07/2012 to 13/03/2013. When the petitioner was posted in District Dindori, he was communicated with the adverse entry of confidential report and awarded very poor category and make entry as indiscipline officer and unauthorisedly absentee from the duty" for the period from 26/07/2012 to 13/03/2013.