MAHADEV PRASAD Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner was appointed as Assistant Teacher on 03.07.1965. He passed the B.A. Examination in the year 1972. The State Government has issued a circular dated 06.01.1968 by which direction was given to promote the Lower Division Teacher/Assistant Teacher to the post of Upper Division Teacher who have completed 5 years of service along with graduation.

(3.) According to the petitioner, after acquiring the degree of B.A. he has become eligible for promotion to the post of Upper Division Teacher. He is placing reliance over the judgment passed by the State Administrative Tribunal in case of Murlidhar Nema Vs. State of M.P., decided on 05.08.1991 by which the Tribunal has directed the respondent to consider the cases of all the Assistant Teacher/LDT who could not be promoted in the light of the policy dated 06.01.1968.