S.R. KESHARWANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BY this petition under Articles 226/227 of the Constitution of India, the petitioner, employed as Food Inspector in the Food and Civil Supplies Department of the State of Madhya Pradesh, seeks to challenge the promotion of respondents Nos. 4 to 13 and 15 by superseding his claim for promotion.

(2.) IT was contended on behalf of the respondent -State that the case of the petitioner was duly considered by the departmental promotion committee in May, 1968, but since the petitioner was found unfit, the other respondents, though junior to him, were promoted. It was also stated on behalf of the State that the reason for superseding the petitioner was that there were adverse entries in his character roll for the years 1963 and 1964 -65 and in view of these two adverse entries, which were placed before the departmental promotion committee, the petitioner was not found fit (page 37 of the paper book in reply to the application for amendment).

(3.) IN the back ground of the aforesaid facts and circumstances, the following points arise for determination: