EHC DILBAG SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) WHEN the adverse remarks entered in the Annual Confidential Rolls for the period of assessment in question, i.e. from 01.04.2010 to 13.02.2011 the petitioner was involved in case FIR No. 279 dated 16.11.2010 for alleged offences committed under Sections 420/384/120 -B IPC at Police Station Madhuban. The period prescribed for making representations/objections/appeal before the competent authority laid down in instructions is 3 months. The petitioner invoked his administrative remedy within the time prescribed. However, no decision was taken on the representation. Subsequently, the petitioner was acquitted of the criminal charges laid against him by the trial Court. On investigation, challan was not put up against the petitioner. He was found innocent and, therefore, did not face trial.

(2.) THE petitioner approached this Court through CWP No. 5039 of 2013 which was permitted to be withdrawn with liberty to seek administrative remedies. That order was passed on 04.07.2013 (P -7).

(3.) NOTICE of motion.