MOHINA Vs. PUNJAB AND HARYANA HIGH COURT

JUDGEMENT

(1.) Grievance of the petitioner, working as a Clerk in this Court, is against recording of an entry by her Reporting Officer i.e. Assistant Registrar in Column No.8 of her Annual Confidential Report ("ACR") for the year ending December, 2018, which reads as under : 8. Points on which information is required Remarks by Assistant Registrar Manners and Powers of working with others "Needs improvement"

(2.) On receipt of the above information, petitioner submitted a representation on the administrative side of this Court to respondent No.2/ Registrar General. Request was to look into the matter while seeking specific reasons from the officer concerned as to what type of improvement is needed. Respondent No.2 declined the said request vide an order dtd. 1/6/2019(Annexure P-5). The petitioner thereafter appealed vide dtd. 9/7/2019 (Annexure P-6) before the competent authority/Registrar General seeking to expunge the aforesaid remarks given by the Reporting Officer.

(3.) Vide appellate order dtd. 21/9/2019 (Annexure P-7) appeal representation of the petitioner was rejected as not maintainable, leading to filing of instant writ petition, inter alia, impugning the appellate order.