GANGA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution is preferred by the petitioner seeking following reliefs:

(2.) It is the submission of learned counsel for the petitioner that he was appointed on the post of Constable on 12/1/1998 and due to bravery he received out of turn promotion and promoted to the post of Head Constable on 26/9/2009. Thereafter petitioner has been served with a charge-sheet and after departmental enquiry he was inflicted with punishment of stoppage of one annual increment with cumulative effect on 22/1/2014. Petitioner appealed against the said punishment order and the appellate Court vide its order dtd. 31/8/2019 turned down the said punishment order.

(3.) During currency of punishment order, respondents department conducted Departmental Promotion Committee (DPC) and promoted Head Constables (juniors to the petitioner i.e. respondents No.6 &7) to the post of Assistant Sub Inspectors. Since punishment order of petitioner was set aside therefore, petitioner is entitled to be promoted on the post of Assistant Sub Inspector.