Allahabad High Court
Sunil Kumar Singh Iii vs State Of U.P. And Another on 22 January, 2020
Bench: Sudhir Agarwal, Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 53425 of 2015 Petitioner :- Sunil Kumar Singh III Respondent :- State of U.P. and Another Counsel for Petitioner :- Pankaj Kumar Singh,Ashok Khare,Ashok Kumar Nigam,Vikas Budhwar Counsel for Respondent :- C.S.C.,Manish Goyal Hon'ble Sudhir Agarwal,J.
Hon'ble Rajeev Misra,J.
1. Heard Sri Vikas Budhwar, learned counsel for petitioner and Sri Ashish Mishra, learned counsel for respondent.
2. Petitioner has been communicated adverse entry by District Judge, Ghaziabad in Annual Confidential Remark (hereinafter referred to as "ACR") for the period 01.04.2013 to 31.03.2014, and has withheld integrity of petitioner.
3. Learned counsel for petitioner submitted that no specific reasons have been given, but he could not dispute that withholding of integrity has been confirmed by Administrative Judge and also by this Court's Administrative Committee.
4. Aforesaid orders having become final, we do not find that there is any reason to interfere with remarks given by District Judge, since, same stands already endorsed by Administrative Judge as well as Administrative Committee of this Court. Moreover, aforesaid orders are not under challenge in this petition.
5. Dismissed accordingly. Interim order, if any, stands vacated.
Order Date :- 22.1.2020 Manish Himwan