JAGDISH KUMAR SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER has filed this petition claiming the following reliefs: -

(2.) PETITIONER was initially appointed in the respondent - corporation as a daily wager employee in the year 1972. He was confirmed and occupied the post of clerk in the year 1973. In the year 1981, petitioner was made Assistant Sanitary Inspector. The petitioner filed a writ petition followed by a contempt petition namely MCC No. 40/1995, which was decided on 16/12/1996 Annexure -P/1. Pursuant to some directions issued in the said MCC, the department issued the order dated 16/01/1997 by giving retrospective promotion to the petitioner as Ward Officer w.e.f. 06/08/1983. The petitioner, thereafter filed WP 1244/1998, which was decided on 10/05/2001. Para 6 of this order reads as under: -

(3.) THE grievance of the petitioner is that in the year 2000, the State Government had framed statutory rules in exercise of powers conferred u/s Section 433 r/w Section 58 of M.P. Municipal Corporation Act, 1956. These rules are known as M.P. Municipal Corporations (Appointment and conditions of Officers and Servants) Rules, 2000 (hereinafter called as "2000 rules"). The rules came into force on 09/02/2001.