JAGDISH CHANDER VERMA Vs. HARYANA STATE ELECTRICITY BOARD AND ANOTHER
LAWS(P&H)-2006-11-220
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 27,2006

JAGDISH CHANDER VERMA Appellant
VERSUS
Haryana State Electricity Board And Another Respondents

JUDGEMENT

- (1.) The petitioner who was an employee of the Punjab State Electricity Board, joined the Haryana State Electricity Board as a Sub-station Attendant after the re-organisation of State of Punjab in 1966. Thereafter the designation of the post of Sub-station Attendant was changed to Junior Engineer (II). He was thereafter promoted as Junior Engineer (I) in the year 1981. The petitioner contends that he was to cross his efficiency bar on 1.11.1984 and in spite of the fact that his case was sent by the Superintending Engineer (OP) Circle, Kurukshetra, he was not permitted to cross the efficiency bar. By a letter dated 1.3.1989, the petitioner was conveyed adverse remarks in his Annual Confidential Report for the period 9.5.1981 to 12.9.1981. The said letter reads as hereunder :- "Memo No. CJ-57-SS/J-7 Dated : 1.3.1989 Subject : Annual qualification report Your qualification report for the period from 9.5.1981 to 12.9.1981 contains the following adverse remarks :- 1. You are not trust-worthy. 2. Your knowledge of work, departmental rules and delegation of powers to officers is average. 3. You do not maintain good control over the staff/labour working under your control. 4. You are careless to your work. 5. You do not keep good terms with your colleagues. 6. Your over-all work is assessed as average. 7. Your honesty is doubtful. The above facts are brought to your notice and you are advised/warned to show marked improvements in your next Q.R. Please acknowledge receipt of this memorandum. Sd/- Administrative Officer, for CE (OP) North, HSEB, Hissar."
(2.) On 21.9.1989, the petitioner was conveyed adverse remarks in his Confidential Report for the period 11.7.1983 to 31.3.1984. The said letter is as hereunder :- "Memo No. Ch.Cu-62/82/SSO/02 Dated : 21.9.1989. Subject : Annual Qualification report Your qualification report for the period from 11.7.1983 to 31.3.1984 contains the following adverse remarks :- JUDGEMENT_220_LAWS(P&H)11_2006_1.html The above facts are brought to your notice and you are advised/warned to show marked improvements in hour next Q.R. Please acknowledge receipt of this memorandum. This issues with the approval of CE (OP) N HSEB Hissar. Sd/- Administrative Officer, for CE (OP) North, HSEB, Hissar."
(3.) It is the contention of the petitioner that he submitted a representation against the aforesaid remarks which was however not decided.;


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