RAMKESH YADAV Vs. STATE OF M P

JUDGEMENT

(1.) THE prayer in the petition is for quashing the downgrade entry 'C awarded to the petitioner in the year, 2007 and also to quash the impugned order dated 6-9-2011 (Annexure P-14) passed by respondent No. 2 and to direct respondent No. 2 to accept the opinion of Reviewing Officer respondent No. 3 and also to correct the ACR of the year, 2007 accordingly and award Grade- B to the petitioner. It is further prayed that respondents be directed to hold review DPC and reconsider the petitioner's case for promotion on the post of Veterinary Asstt. Surgeon.

(2.) SHORT facts of the case are that petitioner was appointed on the post of Asstt. Veterinary Field Officer vide order dated 25-2-1993 and after prosecuting the course, the petitioner was awarded a provisional degree certificate by Jawaharlal Nehru Krishi Vishwa Vidyalaya, Jabalpur of Bachelor of Veterinary Science and Animal Husbandry ( in short B.V.Sc. & AH) on 2-5-2005. It was alleged that petitioner was initially appointed on the post of Veterinary Field Assistant and the post was re-designated as Asstt. Veterinary Field Officer. It is submitted that petitioner was entitled for promotion on the post of Veterinary Asstt. Surgeon. Since the petitioner was not promoted on the said post, therefore the petitioner approached this court by filing Writ Petition No. 4552 of 2009 (s), which was disposed of by this Court vide order dated 15-7-2010 with the following direction:-

(3.) LEARNED counsel for petitioner submits that upon representation submitted by the petitioner, the recommendations were called from respondent No. 3 which is dated 25-2-2011 in which the Reviewing Authority agreed with the recommendations made by Reporting Officer in which the petitioner was awarded Grade-B. It is submitted that without assigning any reason and without taking into consideration the recommendations made by Reporting Officer and the Reviewing Officer, the order Annexure P-14 has been passed which cannot be allowed to sustain. It is submitted that the order Annexure P-14 whereby the petitioner's representation was rejected, be quashed.