DALJIT SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) The present writ petition has been filed with a prayer that the adverse remarks, recorded in the Annual Confidential Report of the petitioner, for the period from 1.4.1995 to 29.8.1995 as well as the communication dated 31.3.1997 (Annexure P13) conveying the same, be quashed as during this very period, he was granted President's Police Medal for his distinguished services, on the occasion of Independence Day in 1995. The petitioner has also sought quashing of the order dated 27.11.2000 (Annexure P18), whereby the appeal, filed by the petitioner, challenging the order (Annexure P13), was dismissed.

(2.) Briefly stated, the facts of the present case are that the petitioner had joined the services of Punjab Police as a Constable on 1.9.1971. He was promoted as Head Constable in November 1977 and further as an Assistant Sub Inspector in November 1982. In December 1987, he was promoted as a Sub Inspector and ultimately, he was promoted to the post of Inspector on 22.2.1992. The petitioner was made Deputy Superintendent of Police in his own rank and pay w.e.f. 1.4.1994.

(3.) For consideration of this Court, it is the adverse remarks recorded against the petitioner for the period from 1.4.1995 to 29.8.1995. The remarks, so recorded, read as under: