DESHRAJ JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under Article 226/227 of the Constitution of India aims at quashing of the common order (Annexure P -6) dated 11.1.2002 passed by the learned M.P. Administrative Tribunal, Inqore in OA No. 2048/2000 [Dr. Yogendra Narain Saxena v. State and others] and OA No. 1823/2000 [Dr. Subhash Garg v. State of M.P. and others] thereby allowing the applications with direction that the names of the respondent No. 3 herein Dr. Subhash Garg and No. 4 Dr. Saxena (since retired) be considered for promotion on the post of Professor.

(2.) A pithy description of the events for deciding this petition are stated thus :

(3.) LEARNED Tribunal passed the impugned order dated 11.1.2002 (Annexure P -6) and directed the concerned authority to consider respondent No. 3 Dr. Subhash Garg for promotion to the post of Professor and to pass necessary orders if he is found fit for promotion. There is no direction regarding giving him the seniority above the present petitioner Dr. Deshraj Jain. The learned Tribunal has also passed the order in favour of Dr. Saxena - respondent No.4 herein, but since he has retired during pendency of this petition, against him the petition is not pressed and his case is also not pleaded by his Advocate. The petitioner, being aggrieved by the impugned order, has preferred this petition before this High Court.