Full Judgment Text
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PETITIONER:
SRI M.A. RAJASEKHAR
Vs.
RESPONDENT:
THE STATE OF KARNATAKA & ANR.
DATE OF JUDGMENT: 16/08/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
G.B. PATTANAIK (J)
CITATION:
JT 1996 (7) 708
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted
We have heard learned counsel for the parties.
This appeal by special leave arises from the order of
the Karnataka Administrative Tribunal, Bangalore dated
1.2.1992 made on Application No.1961/90. Admittedly when the
appellant was working as s Tehsildar an adverse remark has
been made for the year 1988-89 as under :-
"Competent, good at getting work
done, but does not act
dispassionately when faced with
dilemma."
Calling that in question, the appellant filed O.A. It
is now law that the object of making adverse remarks is to
assess the competence of an officer on merits and
performance of an officer concerned so as to grade him, to
various categories as outstanding, very good, good,
satisfactory and average etc. The competent authority and
the reviewing authority have to act fairly or objectively on
assessing the character, integrity and performance of the
incumbent. It is seen that in the review order, various
grounds on which the various criteria are to be complied
with were specifically noted thus :
"3. A perusal of Annexure -A1 goes
to show that in the aspects the
work of the Applicant is
satisfactory. According to the form
in which the confidential remarks
of the officers is to be written,
the reporting officer is required
to indicate his assessment of the
officer on the following aspects of
his work :
1. Knowledge of work;
2. Power of expression;
3.Power of acquiring general
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information;
4. Attention to detail;
5. Industry;
6. Judgment;
7. speed of disposal;
8.Willingness to accept
responsibility and to take
decision;
9. Relationship with subordinates
and colleagues;
10. Public relations;
11. Integrity.
The report about all the above
aspects is satisfactory. There is
no adverse report about integrity.
However, the underlined remarks in
Annexure-A1 are made. the last
sentence in those remarks indicates
that the intention of the officer
who wrote those remarks was to
treat the remarks as advisory. He
has stated that the officer should
evince more interest. When all the
ten aspects of the work which are
required to be assessed by the
rules are satisfactory the alleged
adverse remarks get considerably
diluted and we are of the
considered opinion that ends of
justice would have served of the
remarks are treated as advisory
with a direction that they should
not be made use of against the
Applicant for any purpose."
It was found that his integrity was not doubted and his
work also in all those respects was found to be
satisfactory. Under those circumstances, the remark that he
"does not act dispassionately then faced with dilemma" must
be pointed out with reference to specific instances in which
he did not perform that duty satisfactorily so that he would
have an opportunity to correct himself of the mistake . He
should be given an opportunity in the cases where he did
not work objectively or satisfactorily. Admittedly, no such
opportunity was given. Even when he acted in dilemma and
lacked objectivity, in such circumstances , he must be
guided by the authority as to the manner in which he acted
upon. Since this exercise has been done by the respondents,
it would be obvious that the above adverse remark was not
consistent with law.
Accordingly the appeal is allowed. The adverse remark
stands expunged. No costs.