SURENDRA SINGH PARMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner is aggrieved by order dated 20.10.2005 (Annexure P -1). By this order, the petitioner's seniority position in various seniority lists is altered and ultimately his promotion order is cancelled and he is reverted to the feeder post.

(2.) THE main ground of attack to this order is that this order entails civil consequences and is passed without following the principle of natural justice. Shri Raghuvanshi submits that if opportunity would have been provided to the petitioner, he would have been in a position to demonstrate that the persons who were appointed in his category subsequent to him were also promoted and it is incorrect to say that he was ineligible or not within the zone of consideration for promotion.

(3.) I have heard learned counsel for the parties and perused the record.