Prakash Tatia, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE petitioner is praying for quashing of Annex. 5 and 6 by which the promotions were given to persons who according to the petitioner are junior to him and petitioner's candidature was rejected for promotion. The petitioner was appointed as Technical Assistant in respondent -department and he joined the duties on 15.12.1966. Shri Charan Singh Yad and Brijpal Singh came in service on 16.12.1966 and 19.12.1966 respectively. Therefore, according to the petitioner he was senior to those two persons. The petitioner was promoted to the post of Manager and to the post of Senior Manager and according to him he was performing his duties with sincerity. The petitioner's name was shown at S. No. 5 in the seniority list and he was going to retire in Jan., 1998.
(3.) ACCORDING to the petitioner for some vested interest the ACRs of the petitioner was lowered down by some marking for the year 1993 -94. However, this adverse remarks were communicated to the petitioner in the year 1996 and petitioner submitted his representation against the said adverse entries.;