M.Katju, J. - (1.) This writ petition has been filed for quashing the order communicated vide D.O. letter dated 22.1.1997 (Annexure-6 to the petition) and order communicated by D.O. letter dated 14.8.1997 (Annexure-10 to the petition) and to retain the order communicated vide D.O. letter dated 16.12.1996 (Annexure-5 to the petition).
(2.) We have heard learned counsel for the petitioner and the learned standing counsel as well as Sri Sunil Ambwani for the High Court.
(3.) The petitioner is a member of the subordinate judiciary of U.P. having been appointed as Munsif in the year 1990. He was communicated an adverse remark by the then District Judge, Varanasi vide letter dated 31.5.1994 Annexure-1 to the petition regarding the year 1993-94. The petitioner filed a representation against the said adverse entry vide Annexure-2. Subsequently, he was communicated the letter dated 22.3.1996 from the High Court (Annexure-3 to the petition) informing him that the adverse entries made in column Nos. 1 (a) and 1 (b) have been expunged and the rest of the representation had been rejected. This letter dated 22.3.1996 states that the integrity of the petitioner, which had earlier been withheld, was certified, and nothing adverse was found against the petitioner regarding fair and impartial dealings with the public and the Bar.;