MANJINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner was appointed to P.C.S. (Judicial Branch) as Sub Judge-cum-Judicial Magistrate 2nd Class on 09.06.1992. He was promoted as Additional District & Sessions Judge on 23.02.2008 for Fast Track Court, Ludhiana. Thereafter, he was promoted as Additional District and Sessions Judge and was posted at Ludhiana, vide order dated 29.06.2009. The Administrative Judge of Ludhiana Sessions Division for the year 2010-11 recorded the following adverse remarks in his ACR:

(2.) Petitioner claimed that he had been working with full devotion. During his service, he upgraded his educational qualification and completed Masters-of-laws (LL.M) from Kurukshetra University, Haryana, for which he was given advanced increments. The petitioner was never apprised to improve his reputation either in writing or verbally. No complaints were mentioned. The petitioner made the representation, which was rejected by the Full Court and his ACR for the year 2010-11 'Integrity Doubtful' was confirmed.

(3.) The petitioner further claimed that before and after the said ACR, his ACRs are 'B+ (Good)'. Therefore, prayer is made for quashing the said ACR along with the orders rejecting the representation and confirming the ACR.