SUNIL DATT Vs. STATE OF M.P.

JUDGEMENT

(1.) THE matter is of the year 1998. That the matter is being adjourned at the instance of the counsel for the petitioner since 28.07.2010, 10.10.2010, 21.02.2011, 01.10.2013. That on 08.10.2013 at the request of learned counsel for petitioner, the matter was directed to be posted on 10.10.2013. When the petition is taken up for hearing no one appears. Therefore, record perused and the respondents were heard.

(2.) GRIEVANCE raised is against the order dated 17.04.1998 whereby the promotion given to the petitioner as Executive Engineer, Municipal Corporation, Rewa was withdrawn.

(3.) THE promotion order was issued on 05.08.1997 by the State Government on the recommendation of the Municipal Corporation, Rewa and was addressed to the Commissioner, Municipal Corporation, Rewa in the following terms : ...[VERNACULAR TEXT COMITTED]...