KULDIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has approached this Court with a grievance that the representation/appeal preferred by him against the adverse remarks recorded in the Annual Confidential Report for the period 07.05.2012 to 03.09.2012 has been rejected on the ground of delay.

(2.) COUNSEL for the petitioner contends that earlier the petitioner had approached this Court by filing CWP No. 19791 of 2011 titled as Chandeshwar and another vs. State of Haryana and others, which was dismissed by this Court vide order dated 16.11.2011 (Annexure P -1) by directing supervention of the Enquiry Officer. The departmental enquiry initiated against the petitioner has been finalized vide order dated 04.06.2013 (Annexure P -2), wherein the petitioner has been exonerated of the charges. The adverse remarks in the Annual Confidential Report for the period 01.04.2010 to 24.12.2010 stand expunged on 09.07.2013 by the Inspector General of Police. Petitioner, after the decision of the departmental enquiry initiated against him which was pertaining to the period in question, submitted a representation against the Annual Confidential Report for the period 07.05.2012 to 03.09.2012, which has been rejected vide order dated 30.11.2013 only on the point of delay. He contends that the petitioner had been awaiting the outcome of the departmental enquiry, which was initiated against him and on his exoneration, approached the Inspector General of Police through a representation for expunging of adverse remarks recorded against him. The said representation of the petitioner has been rejected on the ground of delay alone being time barred.

(3.) NOTICE of motion.