ASI Daljeet Singh vs State of Haryana and Others

Rajiv Narain Raina, J.—The prayer in this petition is for setting aside the remarks recorded in Annual Confidential Report of the petitioner from 1.4.2006 to 24.2.2010. During this period, the petitioner was reported as follows:-

During the period under assessment, the petitioner was accused departmentally of poor investigation in FIR No. 196 dated 19.5.2009. Learned counsel for the petitioner submits that in the departmental enquiry held against the petitioner, he had been exonerated of the charges. On the other hand, Mr. Nehra, learned counsel for the State submits that remarks of honesty being doubtful have no correlation with the investigation in the FIR and is independent of it.

Heard learned counsel for the parties. I have examined the record produced by Mr. Nehra. The adverse remarks were duly conveyed to the petitioner. The impugned order was received by the petitioner under his signatures as seen from the original record. The scope of interference of this Court in matters relating to recording of ACRs is very limited. While exercising writ jurisdiction under Article 226 of the Constitution, this Court has only to examine the cases of arbitrariness, mala fide, bias and such other things which fall in the spectrum of unreasonableness. I do not find anything of this sort in this petition warranting interference in the matter. Such assessments lie in the subjective satisfaction of those who have seen the work of an employee over a substantial period of time. Impressions gathered over one year form the basis of recording ACRs. I find no merit in this petition which is accordingly dismissed.