PRADEEP KUMAR BHAWASAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioners before this Court have filed this present writ petition for issuance of an appropriate writ, order or direction directing the respondents to promote the petitioners to the post of U.D.T., in terms of Circular of the State Government dated 6/1/1968 and keeping in view the judgment delivered in the case of Sultan Khan Qureshi Vs. State of M.P. (W.P.No. 6176/2003).

(2.) THE contention of the petitioners is that they were appointed in the year 1957, 1959 and 1957, respectively, the details about the petitioners are mentioned as under : <IMG>JUDGEMENT_926_TLMPH0_2013.jpg</IMG>

(3.) A reply has been filed on behalf of the respondent State and the stand of the State Government is that the petitioners are not entitled for promotion with retrospective effect. It has also been stated that the petitioners were initially appointed in Ujjain Division as Asst. Teacher and they have not disclosed the fact of their transfer to Indore and seniority of LDT / Asstt. Teacher is maintained at Divisional level and therefore, the petitioners are not entitled for the relief, as granted by this Court in the case of Sultan Khan Qureshi Vs. State of M.P. (W.P.No. 6176/2003). The respondents have also stated that they have rejected petitioners' application for grant of promotion by passing a speaking order.