HEMANT KUMAR PANDEY Vs. STATE OF MP

JUDGEMENT

(1.) PETITIONER by Shri P. K. Tiwari, Advocate. Respondent Nos. 1 to 3 by Shri Shailesh Mishra, G. A. They are heard.

(2.) THE petitioner by way of filing the present petition has challenged the order dated 13-4-2000 (Annexure-A-1 ). By this order the juniors to the petitioners have been promoted on temporary basis to the post of Supdt in TB hospital as well as specialist in TB which is Annexure-A-1 and A-2. The substantive post of the petitioner is Assistant Surgeon and the petitioner was entitled to be considered by the DPC which met on 3-5-1999 for his promotion to the post of Supdt. TB or specialist in TB.

(3.) THE respondents have filed return and in the return the respondents have stated that the case of the petitioner was considered but the petitioner was not found fit for his promotion as per the criteria fixed by the DPC for promotion. Nothing has been stated in the return as to on what basis the petitioner was not found fit for his promotion.