SURENDRA NATH DAS Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) By means of this writ petition, the petiioner, who is presently serving as Deputy General Manager (Civil) under the respondents, has questioned the Annexure-A communication dated 8.12.2008, by which the purported adverse remarks in his Annual Confidential Report for the years 2006-2007 and 2007-2008 had been communicated. For a ready reference, the impugned communication dated 8.12.2008, containing the impugned adverse remarks is quoted below :-

(2.) When the petitioner was communicated with the adverse remarks by the aforesaid communication, he wanted to know the basis, on which the said remarks had been made by the 3 (three) authorities i.e. Recording, Reviewing and Accepting. When the request of the petitioner did not yield any result, he approched this Court by filing a writ petition registered and numbers as WP(C) No. 580/ 2009. The prayer of the writ petitioner was to furnish him the copies of the ACRs along with the name/designation of the 3 authorities i.e. the recording, reviewing and accepting enabling him to make appropriate representation to the competent authority.

(3.) During the pendency of the writ petition, when the petitioner was provided with opportunity to make inspection of the relevant documents pertaining the impugned ACRs, he had withdrawn the writ petition. Thereafter, on perusal of the relevant records and getting the desired information, he filed the instant writ petition.