DILIP KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is a petition filed by the petitioner contending that the petitioner being senior to respondents No. 3 to 28 was not promoted and the respondents have been promoted, and therefore, the petitioner by this petition seeks a direction for quashing the promotions of respondents No. 3 to 28 and consideration of promotion afresh including the petitioner.

(2.) THE petitioner was appointed in the service of the Madhya Pradesh State in the Police Department on the post of Deputy Superintendent of Police on 31st. October 1955, and as was confirmed on 31st, October 1957 and in the Gradation List published on 1st January 1967, his name is placed at serial No. 36. A copy of this List was sent to him by the Inspector General of Police along with a letter dated 7th July 1967. This Gradation List has been placed by the petitioner along with this petition and marked as Annexure 'A'.

(3.) THE petitioner received another letter from the Inspector General of Police, dated 20th September 1971 sending him a copy of the Gradation List as on 1st January 1971, and a copy of this Gradation List also is placed on record of this petition by the petitioner and marked as Annexures 'C' and 'D'. In this Gradation List the petitioner is shown at serial No. 20.