DAULATRAM MAKWANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This writ petition, invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, challenges the order dtd. 2/2/2026 passed by respondent No. 5. By the impugned order, the petitioner has been reverted from the promotional post of Assistant Revenue Inspector to his substantive post of Sanitation Inspector/Safai Sanrakshak. The petitioner further seeks the quashment of the consequential President-in-Council (PIC) resolution dtd. 12/1/2026/6/1/2026, and in the alternative, prays for a direction to hold a Review Departmental Promotion Committee (DPC) as on 19/3/2012.

(2.) The petitioner was initially engaged as a daily wager on 1/1/1987 and subsequently regularized on the post of Sanitation Inspector/Safai Sanrakshak on 23/5/1996. Following a period of removal and subsequent reinstatement via judicial intervention in 2002, the petitioner continued in service.

(3.) On 9/3/2012, a proposal was submitted before the District Selection Committee for the promotion of the petitioner to the post of Assistant Revenue Inspector. The Committee recommended the promotion on 19/3/2012, and respondent No. 5 issued the consequential promotion order on 20/3/2012.