(1.) Interference declined by the learned Single Judge with regard to the challenge raised by the appellant/writ petitioner in respect of the promotion denied to him and finding him unfit, while giving promotion to the juniors is the subject matter of challenge in this appeal.
(2.) Heard learned counsel appearing for the parties at length.
(3.) The appellant herein was working as Revenue Inspector in the services of the first respondent. While so his service was put an end to, quite unceremoniously without conducting any interview, which was sought to be challenged by filing the Original Application (OA) No.3447 of 1993 before the State Administrative Tribunal (henceforth 'the Tribunal') in the State of Madhya Pradesh. The OA was allowed as per the verdict passed on 23-7-1994 and the appellant came to be reinstated in service. The respondents later took steps for promotion and it was accordingly, that the particulars of the appellant were also sought for on 24-4-1997, which was stated as supplied on the very next day.