RAVIBALA SINGH Vs. RAJASTHAN HIGH COURT

JUDGEMENT

(1.) Brief facts relevant and essential for disposal of the writ petition are noted hereinbelow.

(2.) The petitioner was selected as a Civil Judge (Junior Division) - cum - Judicial Magistrate in the Rajasthan Judicial Services on 24.01.2005. The Registrar General, Rajasthan High Court conveyed the ACR of the year 2010 to the petitioner wherein, the following remarks were made against her: 2010 Part-I: "Below Average"; and 2010 Part-II: "Must improve the knowledge of law, Below Average".

(3.) In these circumstances, the petitioner has approached this Court by way of instant writ petition filed under Article 226 of the Constitution Of India for assailing the impugned action with the following two principle prayers.