ARUN KUMAR JOSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) Aggrieved by the rejection of his claim for out of turn promotion under Regulation 70-A of the Police Regulations, the petitioner filed an Original Application before, the then, Madhya Pradesh State Administrative Tribunal, Bench at Raipur in the year 2001. Upon abolition of the Tribunal, the case has been transferred to this Court.

(2.) The genesis of dispute giving rise to this petition is encompassed in brief factual backdrop of this petition, stated infra.

(3.) The petitioner was initially appointed as Sub-Inspector (General Duty) on 24/12/1987 in the Police Department of the then State of M.P. In the year 1999, the petitioner was selected for All India Police Duty Meet to be convened at Lucknow. The petitioner participated in the Meet and was rewarded for his meritorious performance. He obtained first position and awarded a Gold Medal as reflected from Annexure A-6.