A.K.Yog, J.and Dilip Gupta, J. - (1.) 1. This Writ Petition has been filed for expunging the adverse annual remark for the year 2002-2003 communicated to the petitioner by the letter dated 5th December, 2003 in respect of his posting as Civil Judge, (Junior Division), Nazibabad, Bijnor.
(2.) The said letter sent by the High Court to the District Judge, Bijnor reads as follows:- "I am directed to request you kindly to communicate to Sri Mohan Lal Vishwakarma, Civil Judge (Jr. Division), Nazibabad, Bijnor for his information and future guidance that the following remarks have been made by the court about his work and conduct for the year 2002-2003:- "The District Judge found his work satisfactory. From 1.4.2002 to 31.2.2003 his actual workingdays were 146.36.. as against it he has given an out turn of 2007. 65 days which comes to 201.96% THUS, the out turn given by the officer is above standard. However, there have been several complaints against his integrity on my visits to Bijnor a large number of lawyers met me from outlaying court, Nazibabad and even the District Judge told me that the officer does not carry good reputation to honest working. There were also complaints that after the court work, this officer sits at various shops in the market. Thus, his public image is not good. I have directed the District Judge to make enquiry into the allegations made against the officer and the enquiry report is still awaited. Therefore, in the absence of any concrete evidence regarding his integrity, the integrity of the officer is certified reluctantly."
(3.) The petitioner made a representation dated 17th February, 2004 to the High Court against the aforesaid remark. This representation was rejected by the High Court and the petitioner was intimated of this fact by the communication dated 14th October, 2004.;