STATE OF MADHYA PRADESH Vs. VISHNU DUTTA

JUDGEMENT

(1.) Delay condoned.

(2.) Special leave granted.

(3.) We have heard learned counsel for the parties. The tribunal quashed the adverse annual confidential report communicated to respondent Vishnu Dutta for the period 10/09/1983 to Sep 9/09/1984 and further directed the state government to promote him to the post of Deputy Superintendent of police. This appeal by the State of Madhya Pradesh is against the judgment of the tribunal.