NIROTAM PARSHAD Vs. STATE OF HARYANA & ORS

JUDGEMENT

(1.) The petitioner in this case seeks promotion to the post of an Inspector w.e.f. 31.01.2014, i.e. the date from which his junior is stated to have been promoted.

(2.) Learned counsel submits that the petitioner has been denied such promotion, from the rank of Sub-Inspector, on the ground that in his Annual Confidential Report (ACR) for the period 01.04.2013 to 31.12.2013, the following remarks have been entered:- <FRM>JUDGEMENT_91_LAWS(P&H)8_2017_1.html</FRM>

(3.) Learned counsel for the petitioner submits that the petitioner having only been described to be average as regards his reliability, simply on that ground he cannot be refused promotion; in support of which contention he has referred to the instructions issued by the Financial Commissioner and Secretary to Government of Haryana, Department of Home, dated 01.07.1999 ( a copy of which is annexed as Annexure P-7), in which it has been stated as follows:-