- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) This appeal by special leave arises from the order of the Kamataka Administrative tribunal, Bangalore dated 11/2/1992 made in Application No. 1961 of 1990. Admittedly when the appellant was working as a Tehsildar an adverse remark had been made for the year 1988-89 as under: "Competent, good at getting work done, but does not act dispassionately when faced with dilemma. ";