BHARAT CH DAS Vs. STATE AND OTHERS

JUDGEMENT

(1.) The petitioner in the instant writ petition has challenged the order imposing efficiency bar on him as well as the order retiring him compulsorily from the service.

(2.) The petitioner started his service career as an Overseas in the Irrigation and Waterways Directorate of the Government of West Bengal in January, 1943 and in the year 1967 was promoted to the post of Assistant Engineer. Throughout the service career he had an unblemished record in the sense that no adverse report was ever communicated to him.

(3.) Trouble, however, started when the petitioner was due on 1st April, 1973 to cross that efficiency bar His representation dated March 16, 1973 (Annexure 'A') had the effect of moving the file from one authority to another but ultimately he was informed by the Superintending Engineer concerned by his Memo No. 5701 dated Dec. 23, 1975 that he could not be allowed to cross the efficiency bar since his performances during the previous years starting from 1968-69 were very bad (Annexure 'I').