LAWS(MPH)-2020-11-46

DEVENDRA GAUTAM Vs. STATE OF MADHYA PRADESH

Decided On November 19, 2020
Devendra Gautam Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, principally arises from the order dated 15.11.2019 passed in Review Petition No.1438/2019; whereby learned Single Judge while setting aside its order dated 26.09.2019 passed in Writ Petition No.16709/2018, allowed the writ petition.

(2.) The controversy in Writ Petition was in respect of the charge of the post of Principal, Janta Mahavidyalaya, Rewa. Exception was taken to orders dated 26.12.2017, 28.12.2017 and 30.06.2018. That, by order dated 26.12.2017, representation preferred by the respondent No.5 Dr. Ram Manoj Dwivedi, Assistant Professor (Sanskrit), for correction of seniority, was turned down. That, by order dated 28.12.2017, present appellant was given the charge of Principal of said college. Whereas, by order dated 30.06.2018, the representation preferred by respondent No.5 in furtherance to direction dated 28.02.2018 in Writ Petition No.228/2018 for grant of charge of the post of Principal of said college, was rejected. Evident it is from the order dated 30.06.2018 that the representation was rejected for the following reasons :

(3.) Learned Single Judge vide order dated 26.09.2019 in Writ Petition No.16709/2018 (Dr. Ram Manoj Dwivedi vs the State of M.P. and others) negatived the challenge on the following findings :