- (1.) Appellant joined service as a Munsif in 1976 after completion of the training period. He was later on promoted as a Civil Judge and posted at Dehradun with effect from 27-2- 1986. While he was serving at Dehradun, certain adverse entries came to be made against him on 27-10-1987, against which he filed a representation. Those adverse entries pertained to the year 1986-87. While his representation was still pending, more adverse entries came to be made against him in the ACR for 1988- 89 and 1989-90. He filed representations against those adverse entries also. Promotion of the appellant was withheld because of the adverse entries in his C. R. His representation against adverse entries came to be rejected on 13-12-1990 and the review petition filed by the appellant was rejected on 23-10-1991. The appellant put in issue the correctness of adverse entries of 1986-87 and the validity of rejection of his representation through writ petition No. 7894/90. He also put in issue the correctness of the adverse entries for 1988- 89 and 1989-90 through writ petition No. 32118/91, In this writ petition the appellant also made a complaint against withholding of selection grade to him, which according to the appellant fell due with effect from 4-4-1989. Both the writ petitions were heard together and disposed of by a learned Single Judge vide judgment dated 18-4-1994. The learned Single judge did not quash the adverse entries pertaining to the year 1986-87 but quashed the adverse entries relating to 1988-89 and 1989-90. A direction was also issued by the learned Single Judge to the Court to consider the case of the appellant for promotion as an addl. District Judge but his prayer for grant of seniority retrospectively was rejected. The order of the learned Single Judge resulted in the filing of two Special Appeals before the Division bench, one appeal was filed by the appellant (S. A. No. 418/94) while the other was filed by the High Court (S. A. No. 669/94) vide judgment dated 25-5-1998, the Special Appeal filed by the High Court (S. A. No. 669/ 94) was allowed while the Special Appeal filed by the appellant (S. A. No. 418/94) was rejected. The Division Bench referred to certain judgments or this Court to hold that while exercising its power of judicial review, the Court cannot sit in judgment over the correctness of the findings relating to recording of adverse entries in the annual confidential rolls unless there has been some procedural irregularity or the action is otherwise vitiated by mala fide etc. The order of the learned Single Judge quashing adverse entries in the annual confidential rolls of 1988-89 and 1989-90 was set aside. Aggrieved, the appellant is before us by special leave.
(2.) We have heard learned counsel for the parties. After perusing the impugned judgment of the Division Bench of the High Court, we are not inclined to interfere with the same. However, there is one aspect of the case to which we would like to advert to.
(3.) From the counter-affidavit filed by the high Court, we find that the case of the appellant was considered along with other judicial officers for grant of selection grade by the administrative Committee of the Court in its meeting held on 29-3-1991 but appellant was not found fit for grant of the same. His case for grant of selection grade again came up for consideration of the Administrative Committee at its meetings held on 28-8-1992; 20. 4.1993 and 7.8.1995. The Administrative committee during these three meetings also did not recommend grant of selection grade to the appellant. The case of the appellant was again considered on 22-5-1998 by the Administrative committee when it recommended grant of selection grade to the appellant retrospectively w. e. f. 6-10-1995. Despite this the case of the appellant for promotion as Addl. District Judge was considered but the same was rejected in 1998.;