LAWS(MPH)-2013-9-300

MAHENDRA KUMAR SEN Vs. STATE OF M P

Decided On September 06, 2013
Mahendra Kumar Sen Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) Parties present. These petitions are filed by Assistant Teachers, Senior Teachers, Headmasters and Lecturers challenging the action of the respondents in respect of recruitment on the post of Area Education Officer.

(2.) It is submitted that the petitioners are entitled to appear into the recruitment examination for the aforesaid post. The contention of the Assistant Teachers is that they are working since last 24 years in the Department, they have been allowed time bound promotion but because of non-availability of the post of Teachers, they have not been promoted while they are entitled for the promotion on the said post.

(3.) It is submitted that the Assistant Teachers after getting two time bound promotions, are at par with the teachers who are eligible to appear in the examination for the aforesaid post.