- (1.) The plaintiff preferred the present appeal aggrieved by the acceptance of appeal preferred by defendant by the first appellate Court.
(2.) The suit was filed by the plaintiff for declaration that the impugned order passed by the defendant stopping the plaintiff from crossing the Efficiency bar was illegal, arbitrary and against the principles of natural justice.
(3.) The plaintiff joined Haryana Government service as a Clerk in the year 1971. Considering the fact that six Annual Confidential Reports reflected that his performance was "Average", he was not allowed to cross the Efficiency bar. His appeal and thereafter review were rejected. Hence the suit.;