STATE OF HARYANA Vs. KARAN SINGH

JUDGEMENT

(1.) KARAN Singh was conductor in the Haryana Roadways, Jind Depot. General Manager, Haryana Roadways, Jind Deport recorded the following adverse remarks in his confidential report for the year 1990 -1991:

(2.) DEFENDANT -State of Haryana contested the suit of the plaintiff. It was alleged that the adverse remarks had been recorded in his ACR for the year 1990 -91 justifiably. Reporting Officer had recorded these remarks after observing his work and conduct daily. He had the occasion to watch his work, conduct and behavior daily.

(3.) WHETHER the plaintiff has no cause of action to file this suit ? OPD