DHARAMVIR SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THROUGH the present petition, the petitioner seeks quashing of order dated 25.05.2010 (Annexure P -4), whereby his appeal, against adverse remarks for the period 01.04.2006 to 31.03.2007, has been rejected. He further seeks a direction to the respondents to expunge the adverse remarks for the period 01.04.2006 to 31.03.2007, doubting his integrity, conveyed to the petitioner through order dated 01.06.2007.

(2.) A few uncontroverted facts may be noticed.

(3.) I am informed by counsel for the parties that the above referred order has attained finality.