KARTIK PRASAD JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner in this Writ Petition assails the illegal adverse remark communicated to him so also the arbitrary rejection of his representation for expunction of such adverse remark sans any specific substantiation. He also seeks direction from the Court to the Opposite Parties to extend all benefits to the petitioner including his promotion to the rank of Professor grade which was illegally denied to him on account of the said demoralising adverse remark against him. He further prays for quashing the adverse remark dtd. 7/10/2020/Annexure-2 and the rejections of representations dtd. 29/12/2020/ Annexure -6 and dtd. 26/2/202/Annexure-9.

(2.) The facts, in nutshell, are that the petitioner was initially appointed as Lecturer-in Economics and later promoted to further ranks in the hierarchy. He has completed three decades of service with unblemished track record without any adverse remark in his entire service career. The petitioner served as the Deputy Director (NGO-II) in the Directorate of Higher Education from 3/1/2018 to 08.07.2019and on transfer he is serving as Associate Professor and HOD in Economics at SCS College, Puri since 9/7/2019.

(3.) In compliance with the guidelines issued by the GA and PG Department in the matter of writing and maintenance of CCRS, the petitioner submitted his Performance Appraisal Report (PAR) indicating therein brief description of duties entrusted to him, physical/ financial targets and achievements and significant work done by him during the period from 19/9/2018 to 31/3/2019 through Online to his reporting authority i.e. Director of Higher Education, Odisha within scheduled date on 26/4/2019( Annexure 1).