DINESH SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petition herein, inter-alia, is for issuance of a writ in the nature of certiorari seeking quashing of order dtd. 14/8/2020 (Annexure P13) passed by respondent No.2 whereby representation dtd. 28/2/2020 (Annexure P-12) has been rejected, upholding the downgrading of the ACRs of the petitioner for the years 2013-14 and 2014-15.

(2.) Short controversy for adjudication thus is with regard to downgrading of the Annual Confidential Reports (hereinafter referred to as "ACRs") of the petitioner, without communicating the same to him.

(3.) Succinctly put the factual narrative which is not in dispute is that having rendered eight years of service as Naib Tehsildar, the petitioner was promoted as Tehsildar in 2015 and thereafter he is an aspirant for being further promoted/selected in Haryana Civil Services on the basis of having earned 'Very Good' ACRs for six years. Inter-se merit for selection was to be assessed by Haryana Public Service Commission (hereinafter referred to as 'HPSC') on the basis of marks awarded as per grading in ACRs. This is borne out from the affidavit dtd. 12/1/2022 on behalf of HPSC filed pursuant to this Court's order dtd. 6/1/2022. Its relevant part is reproduced herein below :