(1.) IN the present petition, the petitioner is aggrieved of the remarks of the Annual Confidential Report of the petitioner for the year 1996 -97 to the effect that the petitioner remained absent during the most part of reporting year and the working of the petitioner remained poor during this period. According to learned Counsel for the petitioner, the remarks appear to vague and are based on surmises and conjectures. The petitioner was never informed/conveyed qua his deficiencies/shortcomings. The remarks have been recorded without adhering to the settled position of law in this regard.
(2.) FOR the purpose of adjudicating the issues and the grievances of the petitioner, it is necessary to analyses the decisions of the different Court given from time to time.
(3.) CONFIDENTIAL and character reports should be written by superior officers objectively, impartially without any prejudices. Such Annual confidential report has to be recorded with confidentially and with two folds objectives i.e. firstly to give an opportunity to the officer concerned to remove deficiencies and to inculcate discipline. Secondly, it seeks to serve improvement of quality, excellence and efficiency of officer or public service. Sometimes the 'ACR ' is called or acknowledged as character roll entry, where, the characteristics of an individual values as a human being relatable to 'morality ' preserve in him and one 'spersonality is also assessed relatable to the work assigned and post held by him. 'Moral ' and 'Morality ' connote the entire virtues of human being, in short justice, discipline, self - control, tolerance, benevolence, generosity, honesty, compassion, devotion to duty and willingness to self -sacrifice one 'sinterest and benefit for the Welfare of people or society. All these virtues cumulatively may be taken as covered in 'morality '. It may also be said that these virtues are essential components of 'good conduct ' and collectively known as 'morality ', the basic foundation of good personality of an individual human being or person may also be kept in mind -while making 'ACR ' of an employee.