LAWS(MPH)-2013-7-297

ANOKHILAL BILLORE Vs. STATE OF M.P.

Decided On July 25, 2013
Anokhilal Billore Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) THIS order shall also govern the disposal of WPNo. 7733/2012 as in both the petitions the question involved is identical in nature.

(2.) THE prayer in this petition is to consider the petitioners for out of turn promotion from the post of Head Constable to the post of Assistant Platoon Commander as per Rule 56 (3) of M.P. Vishesh Sashastra Bal Niyam, 1973 (hereinafter same shall be referred to as Niyam, 1973) with retrospective effect and to pay the benefits of the post.

(3.) IN writ petitionNo. 7732/2012, Anokhilal is the petitioner while in writ petition No. 7733/2012, Ramlal is the petitioner.