KANTI LAL SAHU Vs. STATE OF MP

JUDGEMENT

(1.) SEEKING promotion on the post of Director, Health Services in the Directorate of Health, Government of Madhya Pradesh, Bhopal and contending that petitioner has been found 'fit' in a Departmental Promotion Committee held on 2.7.2007 and by misconstruing the provision for reservation, benefit of the recommendations made in the DPC held on 2.7.2007 is not granted, petitioner has filed this writ petition and the relief claimed by the petitioner in paragraph 7 reads as under:

(2.) FROM the aforesaid, it is clear that the petitioner wants this Court to issue a writ of mandamus directing the respondents to issue promotion order of the petitioner on the post of Director, in pursuance to the recommendations made by the DPC, on 2.7.2007.

(3.) ACCORDINGLY , in sum and substance it is the case of the petitioner that when the DPC met on 2.7.2007 even though consideration was made against one post, but one post was also available, but by misconstruing the Reservation Roster, petitioner was denied promotion on this post and now petitioner wants this promotion to be given effect to by treating a post as per the Roster vacant on 5.1.2007, which should go to the petitioner.