JHALMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court by filing Civil Writ Petition No.9171 of 2005, wherein, he has challenged the adverse remarks communicated to him for the period from 5.5.1997 to 23.10.1997, wherein, his integrity has been doubted. The petitioner has also impugned the order dated 23.11.2001 passed by the respondents, rejecting the representation filed by him against the aforesaid adverse remarks.

(2.) At this juncture, it would not be necessary for us to opine on the issue, so far as the merits of the claim of the petitioner, are concerned. Suffice it to state, that the order, by which the representation of the petitioner was rejected, merely reads as under:-

(3.) We have also perused the original files produced in Court today, wherein, the representation of the petitioner against the adverse remarks for the period from 5.5.1997 to 23.10.1997, was considered. Neither the order dated 23.11.2001, deals with the issue canvassed by the petitioner in his representation, nor in the original files, the matter has been dealt with by the authority, which adjudicated upon the controversy, although, all the issues canvassed by the petitioner, have been delineated by the office for purposes of consideration by the competent authority.