BHERA RAM BHADU Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is directed against communication dated 23.4.12, informing the petitioner about the adverse remarks recorded in his Annual Performance Appraisal Report ('APAR') of the year 2009-10(4/09-10/09) and the communication dated 27.8.13 informing the petitioner that after consideration of his representation, it is decided to maintain the adverse remark in his APAR. It is prayed by the petitioner that the adverse remarks recorded in his APAR for the year 2009-10 as aforesaid, may be ordered to be expunged and the same may be treated to be 'very good' for the entire period 2009-10.

(2.) The relevant facts are that the petitioner entered the services of the respondents on being appointed on the post of Assistant Conservator of Forest vide order dated 27.4.83. The petitioner was promoted on the post of Deputy Conservator of Forest in the year 1995 and thereafter in the cadre of Indian Forest Services.

(3.) Vide communication dated 23.4.12, the Department of Personnel, Government of Rajasthan, informed the petitioner that in the Annual Performance Appraisal Report for the year 2009-10 (4/2009-10/2009) there is an adverse remark and therefore, if the petitioner has any grievance, he may file representation within a period of one month.