KOTESHWAR PRASAD MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused.

(2.) This writ petition was preferred before the erstwhile State Administrative Tribunal on 18.2.1999 seeking quashment of the promotion order of respondent No.4 BL Pandey on the post of Forest Ranger vide order dated 12.3.1996 with further prayer to grant promotion to the petitioner from the said date according to his seniority. The petitioner claims to be senior to respondent No.4 on the post of Deputy Ranger, therefore, he is alleging supercession in the matter of promotion from the post of Deputy Ranger to Forest Ranger.

(3.) The petitioner was appointed as Forester on 28.11.1974 and was confirmed on 1.3.1977, whereas, respondent No.4 was appointed as Clerk in the Administrative Branch on 1.2.1966 and was later on absorbed as Forester and was thereafter, confirmed on the said post on 10.2.1985. The petitioner was temporarily promoted to the post of Deputy Ranger on 11.3.1992, whereas, respondent No.4 was promoted as Deputy Ranger in or some time around the year 1995 with retrospective effect from 26.2.1982. It is further stated in the writ petition that respondent No.4 was confirmed on the post of Deputy Ranger on 1.4.1993 and that the retrospective promotion of respondent No.4 is violative of principles of natural justice.