S.S.SUDHALKAR,J. - (1.) The petitioner is seeking quashing of the adverse remarks and the consequential order at annexure P/6 and the appellate order annexure P/8. The remarks annexure P/6 are conveyed by the Deputy Inspector General of Police to the Superintendent of Police vide letter dated 19.1.1993. The said remarks are as under : "One corrupt and worst type of ASI. Characterless also. The grading is given 'C'."
(2.) The remarks are for the period from 6.8.1991 to 31.3.1992. Learned counsel for the petitioner relied on the said remarks of Superintendent of Police and the Deputy Commissioner which he has reproduced in para 9 of the petition. They are as under : "An intelligent, hard worker, sincere and reliable officer. He is very sensible and popular in general masses." I agree with the comments of Superintendent of Police."
(3.) The above remarks are for the same period i.e. 6.8.1991 to 31.3.1992. There was an annonymous complaint against the petitioner and a preliminary enquiry was conducted. The report of the preliminary enquiry is annexure P/5 dated 2.7.1992. The regular departmental enquiry was conducted against the petitioner and in the same he was exonerated. The charges in the preliminary enquiry against the petitioner were as under :- (i) That during the life-time of his first wife Shon Devi, he had married with other lady, namely, Manjusha. (ii) That he developed illicit relations with one lady Constable, namely, Kanta Dhanda of Distt. Sirsa. (iii) That he has taken bribe from the truck operators. (iv) That on 11.4.1992 he took the tent articles without paying fare to oblige one Khairati Lal, Inspector Wireless." ;