SANDEEP VASHISHT Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This writ petition has been filedunder Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing adverse entry inthe Annual Confidential Report for the year 2004-2005 by the Accepting Officer. The ReportingOfficer graded the Petitioner as 'A-Very Good' whereas the Accepting Officer has recorded in the following terms :

(2.) It transpires that the Petitioner joined the Fisheries Department, Punjab, as Fisheries Officer in the year 1987 and was promoted as Senior Fisheries Officer in the year1998. The Petitioner remained posted as Senior Fisheries Officer in the Office of Respondent No. 3 i.e. Assistant Director, Fisheries, Mini Secretariat, Ropar, Punjab, from the year 2002 to 2006 and thereafter, was sent on deputation to Chandigarh Administration, Chandigarh.

(3.) For the year 2003-2004, the Reporting Officer graded the Petitioner as 'Very Good' and the same was accepted by the Accepting Officer. For the year 2004-2005, the Petitioner was again graded as 'Very Good' by the Reporting Officer under whose supervision the Petitioner worked, however, the Accepting/ Reviewing Authority brought down the grade of the Petitioner to 'Average' that is under challenge in this petition. Copy of the Annual Confidential Report has been placed on record as Annexure P-1.