- (1.) The appellant joined Rajasthan Judicial Service in the year 1982. While he was working as Civil Judge (Senior Division) cum Additional Chief Judicial Magistrate, Nimbahera, the following adverse remarks were recorded in his Annual Confidential Report for the year 1996: Integrity doubtful. He is not fair and impartial in dealing with the public and the Bar. He is calculating and planning to earn more money. His honest is not absolute. His image in public is not bright. Capacity to handle files systematically - not adequate. He took no pains to disposal old cases. Capacity to control the proceedings in court with firmness and follow the procedure prescribed by law-inadequate. Below Average, Integrity certificate with held for the year 1996.
(2.) The representation made by the appellant for expunging the adverse remarks was rejected by the High Court on administrative side and the writ petition filed by him was dismissed by the impugned order.
(3.) We have heard learned Counsel for the parties.;