RAJ KUMAR GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition has been preferred by the petitioner under Article 226 of the Constitution of India against the order dtd. 17/4/2013 (Annexure-P/1) passed by the respondent No.2, whereby the respondent No.3 has been promoted to the post of Account Officer from the post of Assistant Account Officer.

(2.) It is the case of the petitioner that initially the petitioner was appointed as Junior Auditor in the Madhya Pradesh State Agriculture Marketing Board at Bhopal vide order dtd. 22/10/1985 vide Annexure-P/2 and vide order dtd. 1/5/1989, his services were confirmed on the said post. Subsequently, vide order dtd. 1/2/1993, the petitioner was promoted to the post of Senior Auditor and thereafter vide order dtd. 29/11/2005, he was promoted to the post of Assistant Account Officer vide Annexure-P/ 3. Against the said promotion of the petitioner, the respondent No.3 preferred a writ petition bearing WPS No.5782/2007 before this Court. During pendency of the said writ petition, the respondent No.3 was promoted to the post of Assistant Account Officer by the respondent No.2.

(3.) The reliefs sought for by the petitioner are as under:-