Punjab-Haryana High Court
Ex-Asi No.211 (Faridabad) Dinesh Kumar vs State Of Haryana And Another on 8 July, 2013
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.14292 of 2013
Date of Decision: 08.07.2013
Ex-ASI No.211 (Faridabad) Dinesh Kumar ..... Petitioner
Versus
State of Haryana and another ..... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Vijay Dahiya, Advocate,
for the petitioner.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.
The grievance made out in this petition is that against the adverse remarks recorded in the ACRs of the petitioner for the period 2007- 2008, 2008-2009 and 2009-2010, the petitioner has made a representation dated 16.05.2012 (P-3) which is pending before the Director General of Police, Haryana and no order has been passed on the representation so far. The petitioner has a right to speedy consideration on his representation in order to deal with his future service career in the Police.
In view of the nature of the order proposed to be passed, no necessity is found calling upon the State to file reply since no final decision has been taken.
The prayer of the petitioner is fair and just. A direction is issued to the Director General of Police, Haryana to consider and decide the representation dated 16.05.2012 (P-3)within a period of 60 days from the date of receipt of certified copy of this order so that the petitioner is made aware of his rights, if any, of grievances against recording of ACRs.
Disposed of with the above directions.
(RAJIV NARAIN RAINA) 08.07.2013 JUDGE manju