DEVENDRA KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition was originally filed before this Court on 23 -3 -1991 and was registered as M. P. 583/91. Later on, on account of establishment of the Bench of M. P. Administrative Tribunal at Indore this petition was transferred to the Tribunal where it was registered as T. A. 7/93. However, on account of abolition of the Tribunal again this petition has been received by this Court for its adjudication.

(2.) THE plain and simple case of the petitioner is that despite the order of the Division Bench of this Court passed in M. P. 703/82, Dr. Devendra Kumar v. State of M.P. and Ors. on 8 -7 -1987, the respondents have not paid the incidental service benefits to the petitioner. The other grievance of the petitioner is that on account of arbitrary action of the respondents, his candidature was not considered in the D.P.C. for promotion to the post of Reader which was convened in the year 1990 on account of non -availability of the A.C.R.

(3.) IN order to promote suitable candidates who were serving on the post of Lecturer, were considered for promotion to the post of Reader in Surgery and vide Annexure F dated 27 -124990 respondent No. 3 was promoted to the post of Reader in Surgery.