MOHAN LAL VIJAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this writ petition challenging the impugned order dated 27th July, 2005 (Annexure5) passed by the Deputy Secretary to Government, Personnel (Ka 1/Conf.Rep.) Department, whereby his representation to expunge adverse remarks in his confidential report for the year 200304 was partly allowed and partly rejected.

(2.) The petitioner was initially appointed on the post of Assistant Commercial Taxes Officer in the year 1981 and he was promoted on the post of Commercial Taxes Officer in the year 1996. Thereafter he was promoted on the post of Assistant Commissioner purely on merit on regular basis vide order dated 9th December, 2004. The petitioner was posted as Assistant Commissioner (Anti Evasion), Dungarpur during the period from 19th July, 2003 to 4th October, 2004. Vide letter dated 4th January, 2005 (Annexure3), the petitioner was informed about his adverse remarks in his confidential report for the year 200304 and was asked to submit a representation against it, if he feels so aggrieved within a period of one month.

(3.) The petitioner submitted a representation (Annexure4) in this regard alongwith necessary enclosures. The said representation was decided vide order dated 27th July, 2005 (Annexure5) whereby the adverse remarks relating to "integrity" was setaside, but other remarks relating to "unsatisfactory work etc." were maintained.