MURALIDHAR BASU Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The facts relating to the present Rule may briefly be noted. The petitioner is a Graduate in Civil Engineering from the University of Calcutta having the degree of B.E. (Bachelor of Engineering) of the year 1953. He entered into the service of Government of India in the Ministry of Shipping and Transport on the 26th July, 1954 as an Engineering Assistant and is serving under the Ministry since then. He was promoted as an Assistant Engineer on and from the 21st May, 1956 and thereafter as an Assistant Executive Engineer. The petitioner was thereafter promoted to act as the Director of Light Houses and Light Ships on and from 23rd Sept., 1963. The petitioner was confirmed as a Resident Engineer on the 15th April, 1966.

(2.) By a notification dated 15th April, 1969 the petitioner was appointed as Director of Light Houses and Light Ships in a substantive capacity with effect from 25th June, 1968. The petitioner worked for a time at Jamnagar upto Jan., 1968 and thereafter at Bombay upto May, 1971. Thereafter the petitioner was posted as such Director at no. 6, Chapel Road, Hastings and is still working there as such Director.

(3.) In the present Rule the petitioner challenges certain adverse remarks contained in the Confidential Character Roll. This Confidential Character Roll and the remarks contained therein covered the period from the year 1964 to the year 1973.