BALWANT SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By this petition, the petitioner, who is a Sub-Inspector in the Haryana Police, firstly seeks quashing of the adverse remarks conveyed about him to the Deputy Commissioner of Police, Panchkula, by the Commissioner of Police, Ambala-Panchkula, vide a communication dated 25.11.2013 (annexed as Annexure P-1 with the petition).

(2.) The facts, as given in the petition, are that the petitioner joined service as a Constable on 17.04.1978, having thereafter been promoted as a Head Constable on 15.08.1989 and then as an Assistant Sub-Inspector on 03.02.2002. He was promoted as a Sub-Inspector on 10.06.2010. It is further contended that other than the adverse remarks in the aforesaid ACRs for the period from 07.05.2012 to 12.02.2013, he had an excellent service record, with all entries being either 'Good' or 'Very Good' or 'Outstanding'.

(3.) In his petition, he has further stated that the adverse ACR was based on an incident wherein an allegation was made against him that he was hand-in-glove with the liquor mafia and had forcibly detained a person while he was incharge of a police post, with consequently a departmental enquiry initiated against him, which found mention in column no.17 of the ACR form.