(1.) ONE appeal on behalf of S.K. Saha and the other on behalf of the State of Madhya Pradesh, have been filed against the judgment of the High Court, directing to treat the appellant junior to the writ -petitioners/respondents in the cadre of Assistant Director of Industries.
(2.) THE appellant was appointed as Foreman, Cycle Parts Factory, by the erstwhile Madhya Bharat Government, on 31.10.1956. The appointment was for one year on contract basis. The appellant joined on 4.1.1957, after the formation of the new State of Madhya Pradesh, on 1.11.1956. Subsquently, the contract service of the appellant was extended from time to time by the State Government. The post of Foreman was a Class III post (non -gazetted). The State Government by its order dated 18.12.1959 declared the post as Gazetted Class -II w.e.f. 16.1.1959.
(3.) AN advertisement was published in the year 1959 by the Madhya Pradesh Public Service Commission (hereinafter referred to as the "Commission"), inviting applications for the post of Foreman Class -II. Alongwith others the appellant also applied for the said post and the name of the appellant was recommended by the Commission. The State Government by its order dated 12.5.1960, appointed the appellant on temporary basis till further orders, to the post of Foreman w.e.f. 4.1.1957.