G P DWIVEDI Vs. STATE OF M P

JUDGEMENT

(1.) PARTIES are heard. In the present case, the petitioners have challenged the orders Annexure A-1, dated 26-5-2001 as well as Annexure A-2 to the petition. Petitioners have also prayed for a direction to the respondents to hold a review D. P. C. for promotion to the post of Dean from the cadre of Professors after publishing the final seniority list. It is also prayed that while publishing the seniority list for the post of Dean and considering the promotions of the Professors, the name of respondent No. 4 should not appear.

(2.) IT may be submitted that Annexure A-1 is the order passed by the State Government by which respondent No. 4 has been assigned higher seniority over the petitioners on the post of Associate Professor. By this order, respondent No. 4 is also promoted to the post of Professor. By another order dated 2nd November, 2002 respondent No. 4 has been promoted to the post of Dean on the basis of the seniority reckoning in pursuance to order dated 26-5-2001, Annexure A-l to the petition.

(3.) PETITIONERS have further challenged the order Annexure A-17 dated 31st October, 2005 by which the respondent No. 4 is promoted on the post of Director, Medical Education, Bhopal in the services of the State Government.