JANDEL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged the validity of the impugned order (Annexure P/I). by which the claim of the petitioner for promotion from the post of Class-IV to Assistant Grade-III has been denied on account of non-availability of the vacant post of Class-III.

(2.) Sans unnecessary details fact lie in narrow campass. Suffice it to say that the petitioner is serving as Class-IV employee in Family Welfare and Health Department of the State of Madhya Pradesh. In the department, there are three posts of Assistant Grade-III, which are to be fIIIed on promotion basis promoting Class-IV employees to Assistant Grade-III. The roster system is also applicable in the department and accordingly one post of Assistant Grade-III is kept vacant for suitable candidate of Scheduled Caste and Scheduled Tribe for their promotion on this post.

(3.) Admittedly, the petitioner is a general candidate.