MEENA MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner while serving as Joint Collector w.e.f 13/04/2006 reached the age of superannuation on 30/06/2014. She is aggrieved by the improper consideration of her case for award of selection grade, though, she had completed requisite years of service i.e. 05 years preceding to the date of DPC (Departmental Promotion Committee) i.e. 27/06/2013 and 10/07/2013.

(2.) According to learned counsel for the petitioner, ACR grading of the petitioner for the years 2008-2012 are as under:-

(3.) Learned counsel for the petitioner submits that the benchmark fixed by the DPC was 12 marks. Petitioner fulfilled the criteria. However, she was denied selection grade for the reason that the DPC while considering her case has taken into consideration the ACR of the year 2007 instead of 2011 alongwith ACRs of the years 2012, 2010, 2009, 2008 on the premise that ACR of 2011 was not available with them. Since grading of the petitioner in the year 2007 was ([k) with 02 marks, hence, petitioner felt short by 01 mark of the benchmark 12. Therefore, she was denied selection grade.