SEEMA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The instant intra-court appeal filed u/S 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, assails the final order dated 31.01.2019 passed by the learned Single Judge in WP.7769/2014 while exercising writ and in the alternative supervisory jurisdiction u/A.226/227 of the Constitution dismissing the petition in question by which following two reliefs were prayed:

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) Petitioner had primarily raised two grievances which were initially projected to be interconnected but as the facts, contentions and legal propositions were thrashed out before the learned Single Judge it got revealed that issue of supersession or non-promotion to the post of Joint Director, Woman and Child Development qua Departmental Promotion Committee (DPC) dated 07.12.2012 was distinct and independent of the other issue of down-gradation by the Accepting Authority from "Outstanding" to "Good" in the ACR pertaining to the appraisal year 2010-11.