KARTAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for quashing of the adverse remarks made in his Annual Confidential Report and for issue of a direction to the respondents to promote him as Assistant Sub-Inspector of Police with effect from the date his juniors have been promoted.

(2.) Facts of the case are that the petitioner joined the service of the Government of Haryana on 22.2.1971 as a Constable. He was promoted as Head Constable on 14.11.1981. He was further promoted as Assistant Sub-Inspector of Police on adhoc basis vide letter dated 27.2.1991. With effect from 1.7.1991, the petitioner was deputed to the Intermediate School Course. After successful completion of the said course, the petitioner was posted in the Police Lines, Rohtak.

(3.) Claim of the petitioner is that he has earned good entries in his Annual Confidential Reports except for the period between 20.11.1991 to 31.3.1992. According to him, for this short period adverse remarks have been made in his Annual Confidential Report by the concerned authority for reasons which are wholly extraneous. He was conveyed the adverse remarks vide letter dated 16.9.1992, Annexure P-1. Against these remarks, petitioner submitted representation Annexure P-5. The same has been rejected by the Deputy Inspector General, Rohtak Range, as would appear from Annexure P-6, dated 28.7.1993. In the meantime, persons who had passed the Intermediate School Course along with the petitioner, were brought on List 'D' and a number of such persons were promoted as Assistant Sub Inspector of Police vide order Annexure P-9 dated 3.8.1992. Petitioner represented against the supersession but his representation has been turned down by the Deputy Inspector General of Police, vide Annexure P-10 dated 22.10.1992.