ANIL KUMAR MARKHEDKAR Vs. STATE OF M P

JUDGEMENT

(1.) THIS Writ Petition has been filed by the Petitioner claiming the following reliefs :

(2.) SHRI Brijesh Sharma Learned Counsel for the Petitioner submit that initially the Petitioner was employed as Lower Division Teacher, who was subsequently promoted as Upper Division Teacher and thereafter as a Lecturer and on account of being One of the Senior Lecturer, he was posted as In-Charge Principal, High School by State Government's Order Dated 03.08.1998 and on the strength of this Order, the petitioner continued to work as In-Charge Principal till Year 2004, whereafter, he was again given the charge of Incharge Principal and was posted at different places uptil Year 2007.

(3.) MS. Nidhi Patankar, Learned Deputy Government Advocate while arguing the case relies upon the Promotion Order Dated 24.12.2007 (Annexure P/3) to demonstrate that the petitioner has been promoted on the post of Principal, High School and his claim for payment of arrears of salary of the promotional post has also been considered by the State Government but it has been denied on account of application of the principal of "no work no pay".