NEELIMA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as the Additional Advocate General representing the respondents 1 and 2. Perused the record.

(2.) FEELING aggrieved by the order passed by the M. P. Administrative Tribunal, Gwalior, whereunder the Tribunal has refused to quash the order promoting the respondent No. 3 to the post of Reader and has rejected the petitioner's claim for the said post holding that she could not be deemed to be senior to the respondent No. 3, she has now approached this Court seeking redress praying for the quashing of the said order.

(3.) THE evidence and material brought on record indicates that the petitioner had been initially appointed on a purely temporary/ad-hoc basis for a period of six months or till the regular selectee from the Public Service Commission after selection was available, whichever was earlier, for appointment as against the post of Lecturer in Biochemistry. Though the period, for which the petitioner had been appointed, was initially limited to only six months, yet she was allowed to continue and ultimately granting her benefits available under the Madhya Pradesh Regularisation of Ad-hoc Appointment Rules, 1986, her appointment was regularised vide the order dated 4-4-1987. During the intervening period, it appears that a selection on regular basis for appointment of Lecturer in the subject of Biochemistry look place under the provisions of Madhya Pradesh Health Services Recruitment Rules, 1967, whereunder the respondent No. 3 was selected taking recourse to the method of direct recruitment and was appointed as Lecturer in the subject of Biochemistry in the year 1982.