RAVI DAFARIA Vs. STATE OF MP

JUDGEMENT

(1.) Petitioner is working on the post of Additional Collector in the General Administration Departmental of the State Government. During his posting as Additional Collector at Khargone he was communicated ACR (Annexure P-1) dated 12.5.2005 for the year ending 31/3/2004 inviting his representation to the adverse remarks made in it. The petitioner submitted his representation (Annexure P-3) dated 20.5.2005 against the said adverse remarks. On consideration the respondents rejected the said representation vide order dated 20/2/2006 (Annexure P-5). A review of the said order was submitted by the petitioner which also suffered rejection vide order dated 20/11/2006 (Annexure P-7) passed by the respondent.

(2.) The aforesaid order dated 20.11.2006 was challenged by the petitioner before this Court in Writ petition No. 7611 of 2006 (s). This said Writ petition was disposed of vide order dated 6/12/2006 directing the respondent to reconsider the petitioner's representation and pass reasoned order adjudicating the points which were raised by the petitioner in his representation.

(3.) In pursuance of the aforesaid order of this Court the respondent reconsidered the petitioner's representation and after obtaining comments from the Reporting Officer rejected the representation vide order dated 3.7.2007 (Annexure P-9). Feeling aggrieved the petitioner had filed writpetitionNo.3894 of 2007 (s). The said Writ petition was allowed by this Court vide order dated 28/3/2008 and the order dated 3.7.2007 (Annexure P-9) passed by the respondent was quashed and it was ordered to the respondent to re-consider the petitioner's representation against the adverse remarks. It was also directed to the respondent that while passing fresh orders the comments offered by the Collector Khargone (Reporting Officer) and the observations made in the order dated 28.3.2008 shall be kept in view and a detailed and speaking order be passed. In compliance of the order dated 28.3.2008 passed by this Court in Writ petition No. 3894 of 2007 (s) the respondent has passed a fresh order dated 11.7.2008 (Annexure P-11) by which the petitioner's representation has been rejected. Aggrieved the petitioner once again has filed this Petition.