STATE OF M P Vs. ONKAR LAL

JUDGEMENT

(1.) Heard on the question of admission.

(2.) By this writ appeal, the appellants have challenged the order dated 6-9-2006 passed by learned Single Judge of this Court in W.P.S. No. 3238 of 2006.

(3.) Briefly stated the respondent was appointed vide order dated 9-10-1984 issued by the Superintending Engineer, Narmada Vikas Division No. 10, Indore on being selected by a duly constituted Departmental Selection Committee. In his order of appointment a condition was imposed to pass Hindi Typing Examination within two years with a further stipulation that only after one year of passing of such examination he will be entitled for the benefit of regular increments.