RAJENDRA PRASAD SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, the singular point to be decided is whether impugned order dated 29.11.2004 is legal and proper whereby respondents have decided to provide yearly increment to the petitioner after passing the Hindi typing examination.

(2.) The stand of the petitioner is based on the order of the tribunal passed in O.A.No.999/94 and order of this court in W.P.No.9752/03 decided on 10.7.2007. The order of this court is based on the order of the tribunal in O.A.No.999/94 (Ram Bhagat Gupta Vs. State of M.P.).

(3.) Learned counsel for the State relied on the condition No.1 of the appointment order dated 28.11.1979. He supported the impugned order.