BHAGWAN DAS PAL Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner is seeking following reliefs :

(2.) The contention of the learned counsel for the petitioner is that despite the petitioner is having the requisite eligibility and qualification to be promoted from the post of Class-IV to the post of Class-III, the respondents are not promoting him. Hence, he has prayed that this petition be allowed and the respondents be directed to convene a D.P.C. to consider the case of the petitioner for promotion on the post of Assistant Grade-III.

(3.) On the other hand, learned Panel Lawyer submits that the case of the petitioner was taken into account by the DPC, but he is not having the requisite eligibility and qualification to be promoted on the post of LDC, since he has not passed the Higher Secondary Examination. In this context, learned counsel for State has invited my attention to the Circular of the State Government, wherein the eligibility of the Higher Secondary is necessary for promoting the employees from Class-IV to the post of Class-III. Hence, it has been prayed that this petition be dismissed.