MURLIDHAR GAUTAM Vs. STATE OF M.P.

JUDGEMENT

(1.) INITIALLY , this petition was filed as Original Application No. 777 of 1995 in the Madhya Pradesh State Administrative Tribunal, Jabalpur. After dissolution of the Tribunal, this petition was received on transfer. In this Court, this petition has been registered as Writ Petition (S) No. 1077 of 2005.

(2.) THE instant petition impugns the order dated 9-12-1994. (Annexure A/6), whereby the promotion of the petitioner to the post of Deputy District Extension and Media Officer, vide order dated 25.3.1989 (Annexure A/2), was cancelled.

(3.) SHRI Praveen Kumar Tulsyan, learned counsel appearing for the petitioner submits that the impugned order is punitive in nature and visits with civil consequences, prejudicing the career of the petitioner adversely. The said punitive order is illegal as the basic principles of natural justice and fair play in action have not been followed. He further submits that the impugned order be quashed with all consequential benefits.