RANBIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) PETITIONER has approached this Court impugning the adverse remarks in the Annual Confidential Report for the period 17.06.2007 to 31.03.2008 conveyed to him on 20.12.2010 vide letter dated 26.05.2008 (Annexure P -4). Challenge has also been posed to the order dated 31.03.2011 (Annexure P -6) vide which the representation of the petitioner stands rejected by the Inspector General of Police, Ambala Range, Ambala Cantt.

(2.) IT is the contention of the counsel for the petitioner that the petitioner, during the period in question, was although posted in CIA Staff, Kurukshetra, as a Head Constable but was not as Mohrar Head Constable of the CIA Staff, as has been asserted in the stand of the respondents. There is no complaint against the petitioner about his work and conduct which fact is admitted by the respondents and as per the latest affidavit which has now been filed dated 10/12.05.2014 by the Senior Superintendent of Police, Kurukshetra -respondent No. 4. Only on four occasions, the petitioner was given duty of Mohrar Head Constable (Night MHC) in CIA Staff vide Annexures R -IV to R -VII attached with the affidavit. These annexures pertain to 21.11.2007, 25.11.2007, 20.03.2008 and 16.04.2008. Annexure R -7 would not be relevant to the issue of the case as the period in question is from 17.06.2007 to 31.03.2008. He contends that the basis for recording the adverse remarks in the Annual Confidential Report of the petitioner having not been made out, the petitioner has been under a wrong impression awarded adverse remarks in his Annual Confidential Report for the period referred above, which were communicated vide letter dated 26.05.2008 (Annexure P -4). Petitioner, during this very period, has been issued seven Commendations Certificates by the Superintendent of Police, Kurukshetra, copies of which have been appended as Annexure P -9 (colly). He, on this basis, contends that the impugned orders cannot sustain.

(3.) I have considered the submissions made by the counsel for the parties and with their assistance have gone through the records of the case.