PREMLATA RAIKWAR Vs. STATE OF M P

JUDGEMENT

(1.) In this appeal preferred under section 2(1) of Madhya Pradesh Uchacha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005, challenge has been made to the order dated 14/2/2020 passed by learned Single Judge in W.P. No.22795/2019, whereby the prayer for grant of benefit of timescale has been refused.

(2.) Petitioner/Appellant had filed the writ petition seeking following reliefs:-

(3.) The facts of the case lie in a narrow compass. Appellant/petitioner was appointed on the post of Assistant Teacher on 4/10/1989. On 25/9/1998, he was promoted to the post of Upper Division Teacher ("UDT" for short) and was granted seniority w.e.f. 22/7/1998. He completed 12 years of service in the cadre of UDT on 22/7/2010. Prior to that, he was promoted to the post of Headmaster on 10/7/2009, but because of some personal difficulties, he had forgone the promotion. The respondents refused the grant of timescale (Kramonnati) after completion of 12 years of service in the cadre of UDT by the petitioner on the ground that he had forgone his promotion. While adjudicating upon the point in issue, learned Single Judge framed the following question:-