RAGHUPAL SINGH SIKARWAR Vs. STATE OF M.P

JUDGEMENT

(1.) PETITIONER has prayed for following reliefs in this petition: -

(2.) SHRI G.S.Sharma, learned counsel for the petitioner submits that the petitioner was working as Guruji w.e.f. 10.7.1991 and was absorbed in Adhyapak Cadre in 2011. He be given seniority in Adhyapak Cadre w.e.f. 10.7.1991, the date when he was appointed as Guruji. In other words, the petitioner is claiming that the services rendered as Guruji be counted for the purpose of seniority on the post of Adhyapak. In alternative, it is prayed that the petitioner be given seniority on the post of Adhyapak from the date he cleared the eligibility test, i.e., 17.4.2008.

(3.) THE prayer is opposed by the other side.