Mr. A.K. Parihar, J. - (1.) Petitioner while working as Superintending Engineer was communicated with four adverse entries for the year 1991-. 92 vide letter dated 3rd January, 1995. The petitioner submitted his representation dated 7.2.1995 before the Authorities against the adverse entries in APAR for the year 1991-92. The respondents vide letter dated 13.8.1996 informed the petitioner that after considering his representation, the State Government has decided to expunge two adverse entries for the year 1991-92. However, the other entries will remain as the same.
(2.) A Departmental Promotion Committee was convened for promotion to the post of Additional Chief Engineer (Mechanical) on 27/28th of September, 1996. Petitioner filed the above writ petition before this Court on 3rd of October, 1996. This Court, vide interim order dated 8.10.1996 issued directions that promotion to the post of Additional Chief Engineer (Mechanical) of Public Health and Engineering Department shall not be made on the basis of recommendations of the D.P.C. convened on 27/28th of September, 1996 for a period of three weeks. However, the interim order was continued thereafter.
(3.) In the writ petition, the petitioner has prayed that adverse entries as retained by the State Government vide letter dated 13.8.1996 may be expunged and further, respondents may be directed not to pass any order in pursuance of the recommendations of the D.P.C. convened on 27/28th of September, 1996 and to re-convene the D.P.C. after deciding the submissions made by the petitioner in his notice dated 16.9.1996.;