State of Rajasthan and Another vs Ummed Chand Mathur

N.K. Jain, J.—Heard learned counsel for the parties and perused the judgment of the learned Single Judge.

The learned Single Judge has taken into consideration the entirematerial available on record. The respondent was promoted on 15.11.84 from Lower Division Clerk to Motor Vehicle Sub-Inspector. After his promotion, there is no adverse Annual Appraisal Report. It is true that in the past, he had been punished on five occasions. The punishments were either of with- holding of grade increments or with-holding of promotion or reprimand. The years of punishments are of 1965, 1973, 1976 and 1978 and they relate to the charges of earlier years. In the year 1984, he was reprimanded. The adverse record appears to be sufficiently old and thereafter, promotion has been given to the respondent. The learned Judge has examined the matter in the light of the law laid down by the Supreme Court and it cannot be said that the learned Judge has taken an incorrect view calling for interference in this Special Appeal. In our opinion, this Special appeal, therefore, has no force, so, it is hereby dismissed summarily.