HEMANT KUMAR SHRIVASTAVA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is second round of litigation on the part of petitioner who is claiming promotion on the post of Upper Division Clerk from the date his juniors were promoted in the year, 1991.

(2.) The petitioner has been agitating for his grievance right from the year, 1991 onwards. The petitioner on an earlier occasion had filed a petition bearing Writ Petition No.1938 of 2006. The said writ petition got disposed of on 18.06.2014. While disposing of the said writ petition, this High Court has passed the following orders:

(3.) A perusal of the aforesaid operative part of the order dated 18.06.2014 would clearly reflect that the only document which was required for consideration of the entitlement of the petitioner for promotion was the Annual Confidential Report (in short, ACR) of the petitioner of the year, 1990. The direction was for communicating the ACR of the year, 1990 to the petitioner. Though the direction was given to the respondent No.3-The State of Madhya Pradesh, however, the intention and object behind communication of the ACR of the year, 1990 was with an intention to ensure whether there was any adverse entry made in the ACR of the petitioner for the year, 1990, which perhaps would have dis-entitled him for promotion when his juniors were considered.