KUSHAL SINGH GAUTAM Vs. STATE M P

JUDGEMENT

(1.) The appellant had been working as patwari in the Revenue Department of the State of Madhya Pradesh. The appellant was due for promotion to the post of Naib Tahsildar. The promotion to the post of Naib Tahsildar was based on a written examination and also the evaluation of the entries made in the annual confidential reports. The appellant appeared in the written test and according to him he obtained 70% marks whereas Respondents 3 to 6 obtained lesser marks in the result declared on 13.8.1996. According to the appellant, respondents 3 to 6 were given promotion to the post of Naib Tahsildar but the appellant was denied promotion. He challenged the order of promotion of Respondents 3 to 6 by filing Original Application No. 211 of 1998 before the Madhya Pradesh Administrative Tribunal, indore Bench. The Tribunal by its order dated 29.7.1999 held that the appellant had secured only 50 marks for the annual confidential reports as he had been given Grades 'd', 'b', 'd' and 'b' for the years 1991, 1993, 1994 and 1995 respectively whereas Respondents 3 to 6 had secured 'a+' and 'a' grades for all the years and on this premise, the Tribunal rejected the claim of the appellant.

(2.) The appellant challenged the order of the Tribunal before the High Court by filing writ Petition No. 242 of 2000. The High Court declined to interfere with the order and dismissed the writ petition with costs.

(3.) We have heard counsel for the appellant and counsel for the respondents.