(1.) This Writ Petition is filed praying to quash Order dated 27.11.2011 passed by Respondent No.2 as well as Orders dated 18.2.1997 & 1.7.1997 and for directing the Respondents to promote the Petitioner as Clerk Grade-I w'.e.f. 1.2.1997 with all consequential benefits of Seniority and Promotion.
(2.) The case of the Petitioner is that he was given an Order dated 18.2.1997 stating the postponement of the Promotion as Clerk Grade-I due to adverse remarks in the Performance Appraisal Report recorded for the period ended 30.6.1996, which read thus:
(3.) Learned Senior Counsel appearing for the Respondents produced the entire file wherein performance of the Petitioner was reviewed periodically and entries were made. However, the file did not reflect communication of the adverse remarks to the Petitioner at any point of time except in the Order dated 18.2.1997. Order 18.2.1997 is an order informing the Petitioner about postponement of his promotion due to adverse entries and not communicating the adverse entries and calling for objections/representation.