SITARAM BAGHELE Vs. STATE OF M.P.

JUDGEMENT

(1.) By filing this petition under Article 226 of Constitution of India, the petitioner has prayed for following reliefs :-

(2.) The grievance of the petitioner is that the persons whose names find place in the promotion order dated 11.09.1985 are juniors to the petitioner and they have been promoted on the promotional post of Block Extension Educator. Shri S.P. Shrivastava, learned counsel for the petitioner submits that gradation list makes it clear that petitioner is much senior than the persons who are promoted vide Annexure P-10. It is further submitted that in the State level seniority list the petitioner has been shown above the said employees, who have been promoted.

(3.) The respondents have not chosen to file return to refute the said contention of the petitioner and, therefore, it can safely be concluded that supersession of the petitioner is bad in law.