DAYA NAND Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) This appeal by plaintiff, who is working as a Conductor in the Haryana Roadways, is directed against the judgment and decree dated 14.6.2002 passed by learned Additional Civil Judge (Senior Division), Sirsa and judgment and decree dated 4.12.2003 passed by learned District Judge, Sirsa, whereby, the suit for declaration to the effect that he (plaintiff appellant) (hereinafter referred to as "the appellant") is entitled for good annual confidential reports for the years 1991 -92 and 1992 -1993 and further declaring the impugned order dated 3.9.2001 passed by the Transport Commissioner, Haryana, rejecting his appeal for up -gradation of his aforesaid ACRs, was dismissed. Further the first appeal filed by the appellant was also dismissed.

(2.) In nutshell, the grievance of the appellant is that he was given adverse remarks regarding his work and conduct for the years 1991 -92 and 1992 -93, but those remarks were not conveyed to him. Ultimately, after coming to know his adverse remarks, he made an appeal before the Transport Commissioner, Haryana and the same was rejected without passing any speaking order. Moreover, the representation made by the appellant against the aforesaid adverse remarks was not decided within a period of three month as per the Government instructions. On these contentions, the appellant has prayed for setting -aside the impugned judgment and decrees passed by the courts below.

(3.) On the other hand, learned State counsel has repelled the aforesaid points of arguments raised on behalf of the appellant and prayed for dismissal of this appeal.