P.B.SHINDE Vs. STATE OF M.P

JUDGEMENT

(1.) THIS writ appeal is directed against the order dated 18.09.2012 disposing of the writ petition no.2162/2010 (S). Appellant (petitioner in writ petition) who after attaining the age of superannuation from the post of Gram Sewak filed a writ petition before this Court praying for quashing the order dated 27.11.2009, 25/01/2010 and 2/2/2010 by which the appellant was communicated adverse ACRs and his representation has been rejected.

(2.) IT is the contention of the appellant that he attained the age of superannuation from the post of Gram Sewak and certain persons junior to him were granted selection grade and they were promoted to the post of Agricultural Assistant in the year 1972. The contention of the appellant is that he was promoted on the post of Agricultural Assistant on 1/7/1980 and that he was aggrieved of his supersession which took place in the year 1980. An original application was preferred in the year 1992 i.e.after 12 years which was transferred on the abolition of M.P.State Administrative Tribunal to this Court and renumbered as W.P.No.3800/2003(S). It was the contention of the appellant that the Court had directed the respondents to hold review Departmental Promotion Committee for considering case of the appellant for promotion to the post of Agricultural Assistant.

(3.) THE learned Single directed Departmental Promotion Committee in W.P.No.3046/2006 to communicate the adverse ACRs and to pass necessary orders thereupon after a representation is preferred by the appellant. A direction was also given to consider the case of the appellant again for grant of promotion thereafter.