- (1.) Leave granted.
(2.) This appeal is directed against the impugned judgment and order dated 27.08.2013 passed by the High Court of Punjab & Haryana at Chandigarh in Review Application No. 208 of 2013 (O&M) in Civil Writ Petition No. 5643 of 2004 whereby the High Court did not find any merit in the application and dismissed the same.
(3.) The brief facts of the case are mentioned below :- The appellant joined the Punjab Home Guards Department as District Commander in the year 1993 after being selected through Punjab Public Service Commission under the Punjab Home Guard Class-II Rules, 1988. The work of the appellant was appreciated by the ADGP, Railways when a big tragedy on the railway tracks was averted as a result of his efforts. His work and conduct was considered as excellent. The dispute in the instant case arose when he received a letter dated 28.06.2000, wherein the Annual Confidential Report (ACR) for the period 1.07.1999 to 31.03.2000 rated his performance as 'average'. The D.G.P-cum-Commandant General had written the following remarks: "An mediocre officer, whose performance was barely satisfactory. His own officers intrigue and directly make unfounded allegations. This work environment, he has not been able to change.";