SURINDER PAL SINGH Vs. PUNJAB MANDI BOARD

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Single Judge dated 30.1.2001 whereby the writ petition filed by the present appellant has been dismissed.

(2.) The facts of the case are as under :-

(3.) The Board filed its reply to the writ petition in which it took the plea that the work of the appellant had not been found to be satisfactory and he had not even been attending to his office regularly. Reference was made to several documents including Annexures R-1 and R-2 dated 23.10.1992 and 6.11.1992 respectively whereby inquiries had been made from one officer or the other as to whether the appellants had been attending to his duties. It was further pointed out that the petitioner had been graded below average in his ACRs from 1987 to 1992 and the material on record did not justify his continuance in service.