- (1.) The plaintiff has lost concurrently before the two courts below in a suit for declaration, challenging adverse remark contained in the Annual Confidential Reports for the years 1993-94 and 1995-96. It was claimed that the aforesaid adverse remarks were illegal, unjustified, mala fide and contrary to the principles of natural justice.
(2.) The plaintiff claimed that he had made a representation against the adverse remarks for the year 1993-94, which had been rejected vide order dated October 01, 1996 and thereafter, the adverse remarks for the year 1995-96 were conveyed to him. Again, a representation against the aforesaid remarks, was also rejected on November 18, 1997.
(3.) Suit was contested by the defendants. The defendants maintained that the adverse remarks against the plaintiff had been duly entered as per his work and conduct.;