- (1.) The petitioner, who is a PCS (J), 1999 batch officer and currently posted as Additional Civil Judge, Senior Division at Banda, has filed this Writ Petition praying for quashing of the adverse remarks communicated by the High Court vide order dated 12.02.2015 as affirmed by the Hon'ble Administrative Committee on 15.06.2015. The petitioner has further assailed the request declined by the High Court to entertain a second representation vide order dated 10.8.2015 and has then prayed for a Writ of Certiorari to quash the results of the U.P. Higher Judicial Service Examination, 2014 published on 26.06.2015, insofar as it does not include the petitioner's name as having been considered and promoted to the post of Additional District Judge. A further relief has been prayed that the benefit of promotion in the next higher rank be extended to the petitioner since June, 2015 and such other prayers may be granted as may be found fit on the facts and circumstances of the present case.
(2.) The primary ground of challenge and the basic relief claimed by the petitioner is therefore, the adverse remarks awarded to the petitioner by the Hon'ble Administrative Judge as affirmed by the Hon'ble Administrative Committee resulting in an ultimate denial of promotion. The adverse entry awarded to the petitioner is for the year 2012-2013 which is as follows:- JUDGEMENT_595_LAWS(ALL)5_2017_1.html JUDGEMENT_595_LAWS(ALL)5_2017_1.html
(3.) The representation filed by the petitioner was considered at Agenda Item No.24 in the meeting of the Hon'ble Administrative Committee and was accordingly rejected by taking a view that since the work and conduct of the petitioner had been closely observed by the Hon'ble Administrative Judge during the year under reporting, therefore no reason was available to defer from the opinion of the Hon'ble Administrative Judge. The said representation has been rejected on 12.06.2015. The resolution is extracted herein under:- JUDGEMENT_595_LAWS(ALL)5_2017_3.html JUDGEMENT_595_LAWS(ALL)5_2017_3.html;