BALRAM NAYAK Vs. JANPAD PANCHAYAT

JUDGEMENT

(1.) THIS judgment shall also govern the disposal of Letters Patent Appeal No. 9/99.

(2.) BOTH appeals arise out of common order passed in Writ Petition No. 530/1996, decided on 16-12-1998.

(3.) RESPONDENT No. 2 Sunil Singh Vaishya (petitioner before the Writ Court) had filed a writ petition before the Single Bench claiming himself to be senior to appellant Balram Nayak and appellant Balram Nayak being junior to him on the post of lower division clerk has wrongly been promoted as upper division clerk ignoring his right of promotion. Another appeal (L. P. A. No. 9/99) has been filed by Janpad Panchayat, Isagarh challenging the order passed by the Single Bench in W. P. No. 530/1996.