ASHOK KUMAR Vs. HIMACHAL PRADESH STATE INDUSTRIAL DEVELOPMENT CORPORATION LIMITED

JUDGEMENT

(1.) THE case of the petitioner, in a nutshell, is that though his case was considered for promotion to the post of Senior Assistant (Accounts) by the Departmental Promotion Committee, however, taking into consideration the entries made in the ACRs for the period w.e.f. 1990-91 to 1994-95, he was found unfit for promotion. Petitioner has already made a representation against the entries made in the ACRs for the period w.e.f. 1990-91 to 1994-95, however, the same has not been decided by the Board of Dorectors till date.

(2.) CONSEQUENTLY, the petition is disposed of with a direction to the respondents that in case, the entries made in the ACRs of the petitioner for the period w.e.f. 1990-91 to 1994-95 are expunged, the consequences shall ensure. No costs.