KRISHAN CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The writ petition has been filed mainly with the following prayers:-

(2.) The complaint of the petitioner, in short, is that while making promotions as Grade-III Officer, the respondent-Bank promoted his juniors solely on the basis of ACRs. The only reason for not communicating the ACR to the petitioner as set forth in the reply by the respondent-Bank is that entry therein was "good" and, therefore, was not required to be communicated to the petitioner.

(3.) It is by now well settled that the gradings in the ACRs irrespective of whether they are "very good", "good", "average" or "poor" are required to be communicated to the employees working in government offices, statutory bodies, public sector undertakings or other State instrumentalities, where constitutional obligations and principles of natural justice and fairness apply. These gradings are required to be communicated within a reasonable period so that the employee concerned gets an opportunity of representation for improvement of his grading.