BALRAM PRASAD SHUKLA Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition was originally filed before the State Administrative Tribunal, Jabalpur on 12-2-1990, however, on account of abolition of the Tribunal, this petition has been received by this Court for its adjudication.

(2.) BY this petition, the petitioner is seeking promotion to the post of Accountant w. e. f. 7-7-1981.

(3.) THE case of the petitioner is that he was working as First Grade clerk. On 28-2-1980 vide order issued by the Regional Dy. Director of Tribal welfare, Rewa, he was promoted on ad-hoc basis as Accountant and posted in block Development Office, Kotma on 28-2-1980. Thereafter by the order dated 7-7-1981 passed by the Regional Dy. Director of Tribal Welfares, Rewa he was reverted back to the post of First Grade Clerk while 20 others were confirmed. The said order has been placed on record as Annexure II. Against his order of reversion the petitioner submitted a representation and as per petitioner, it was informed to him by the Regional Dy. Director that the petitioner could not be considered by the DPC for promotion as his ACRs of March, 1981, March, 1982, march, 1983 and March, 1984 are not available to the DPC.