M.Katju and Krishna Kumar, JJ. - (1.) Heard Shri Murlidhar, learned senior counsel for the petitioner and Sri Sunil Ambwani. learned counsel for High Court of Judicature at Allahabad. The petitioner is the Civil Judge (Senior Division), Mirzapur.
(2.) This writ petition has been filed for quashing the impugned adverse entry awarded to the petitioner by the Hon'ble Inspecting Judge of this Court for the year 1995-96, copy of which is annexed as Annexure-1 to the writ petition, which has been approved by the Administrative Committee.
(3.) In paragraph No. 2 of the writ petition, it is mentioned that there is no earlier adverse entry against the petitioner regarding his judicial work. Even for the year 1995-96, the District Judge, Mirzapur recommended a 'good' entry to the petitioner. However, the Hon'ble inspecting Judge has passed the following entry : "The outturn of work given by him is 112.79 per cent, but this has been achieved by applying shortcuts. In fact he is a great work-shirker. Though he has put in about 161/2 years of service, he has not learnt anything. He is whimsical, callous and completely lacks a sense of judicial responsibility and legal acumen. The District Judge has rated him as "good" but on reading several of his judgments, I found him utterly incompetent and unwilling. My overall assessment of this officer is "Extremely Poor" (For details see note attached, copy of which be supplied to the officer with the communication of adverse remarks). His erratic judicial behaviour, makes his integrity doubtful.";