Vineet Kothari, J. - (1.) Heard learned counsel for the petitioner.
(2.) The petitioner is aggrieved by the communication of adverse entry vide Annex-7 dated 17.06.2005 for the year 2003-04, however, learned counsel for the petitioner drew Court's attention towards Annex-16, copy of the complete ACR made available to him under the Right to Information Act, which shows that the superior authority i.e. Additional Chief Engineer had already over-ruled such adverse entry and found working of the petitioner was good.
(3.) It appears that impugned communication Annex-7 dated 17.06.2005 has been issued in ignorance of remarks of the superior authority, namely, Additional Chief Engineer. However, the petitioner does not appear to have brought into the notice of the competent authority i.e. Head of the Department/DPC this facts.;