D. K. VERMA Vs. STATE OF M. P.

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been preferred by the petitioner challenging the impugned order No. F-3-18/96/1/25 Bhopal, dtd. 17/7/1998, passed by respondent No. 1. By way of the said impugned order, respondent Nos. 4 to 23, who are junior to the petitioner were promoted to the post of Block Development Officer/Project Officer/Area Organizer in the pay scale of Rs.1640.00 60-2600-75-2900 (revised scale Rs.5500.00175-9000), thereby superseding the petitioner.

(2.) The petitioner primarily seeks the issuance of a writ in the nature of mandamus directing respondent Nos. 1 to 3 to produce the record of the Departmental Promotion Committee (DPC) for the perusal of this Court. Furthermore, the petitioner seeks a writ of certiorari for quashing the selection and appointment of respondent Nos. 4 to 23 made via the impugned order (Annexure A-1), along with a writ of mandamus directing the official respondents to constitute a review DPC to consider his promotion with retrospective effect from the date his juniors were promoted, along with consequential backwages and costs.

(3.) The petitioner, possessing an M.A. in Political Science and having his date of birth as 18/11/1955, entered government service as a general candidate on 16/3/1981 on the post of Circle Organizer (Non-Gazetted Executive) following his selection through a competitive examination. His initial posting was at Sonkatch, District Dewas, and he is currently posted at Mhow, District Indore.