Amarjeet Chaudhary, J. - (1.) Written statement has been filed.
(2.) The instructions contained in Annexure R2, provide that an employee should have obtained 50 per cent good reports in preceding 10 years to become eligible for promotion or to get selection grade, are arbitrary and are quashed for the reason recorded in the judgment of this Court in K.K. Vaid v. State of Haryana, 1990(1) SLR 1.
(3.) The Government has not been conveying the average reports to its employees and only adverse reports were being conveyed. Therefore, even average reports were not being considered 'adverse'. Now the Government has started the practice of considering average reports as 'adverse' to the employees since 1982 and such reports are being conveyed.;