- (1.) IN this writ petition the petitioner has prayed for a writ in the nature of certiorari to quash the communication dated 11-1-1999 the remarks recorded in the confidential record of the petitioner for the year 1998 by the respondents.
(2.) PETITIONER was appointed as District judge on 16-4-1988 under Karnataka Judicial services (Recruitment) Rules, 1983 (for short 'rules 1983' ). The petitioner worked as District Judge in various districts in the State of karnataka. From 16-1-1996 to 20-1-1997 the petitioner worked as Registrar (Vigilance) of high Court of Karnataka. Further from 21-1-1997 to 4-6-1998 petitioner worked as Secretary to Government, law Department, Bangalore. The High Court of Karnataka vide notification dated 2-6-1998 has withdrawn the services of the petitioner as Secretary to Government, law Department and posted him as district Judge, Leave reserve in the High court of Karnataka, Bangalore. Accordingly, the petitioner reported for duty on 4-6-1998 as District Judge, Leave reserve, High Court of Karnataka, Bangalore. On 19-3-1999, the petitioner submitted his resignation and the same came to be accepted vide notification dated 14-5-1999.
(3.) AS stated above, petitioner was working as District Judge, Leave reserve. High court of Karnataka, Bangalore from 4-6-1998. The respondents under the impugned communication dated 11-1-1999 communicated to the petitioner the adverse remarks recorded in his confidential record for the period from 4-6-1998 to 26-12-1998. Petitioner by his letter dated 16-1-1999 requested the respondents to furnish certain particulars so as to enable him to make a representation on the remarks recorded in his confidential record. Again on 18-2-1999 and 8-4-1999, petitioner issued reminders requesting the respondents to furnish certain particulars sought for by him. But the respondents have not replied nor furnished the particulars. Finally on 8-4-1999 petitioner gave a representation requesting the respondents to expunge the adverse remarks recorded in his confidential record as they are without jurisdiction, baseless, unjustified, not bona fide and arbitrary.;