OM PRAKASH LASHKARI Vs. STATE OF M P

JUDGEMENT

(1.) BEING aggrieved of his supersession and promotion of his juniors including the third respondent from the post of Lower Division Clerk to the post of Upper division Clerk vide order dated 21-7-94 (Annexure A-4), the petitioner had filed O. A. No. 546/96 before the M. P. State Administrative Tribunal (for short 'the Tribunal' ). The said O. A. was disposed of by the Tribunal vide order dated 11-2-97 (Annexure A-12) directing the respondents to consider the representation made by the petitioner with liberty to the petitioner to approach the Tribunal afresh if aggrieved by the decision of the respondents on his representation.

(2.) PURSUANT to the decisions of the Tribunal the respondents considered the petitioner's representation against his supersession and promotion of his juniors including the third respondent and rejected the same vide order dated 17-5-97 (Annexure A-15 ). Feeling aggrieved the petitioner had approached the Tribunal in O. A. No. 637/97. On abolition of the Tribunal the said O. A has been received by this Court for its adjudication in accordance with law.

(3.) THE case of the petitioner is that initially he was appointed in the labour Department of the State Government on the post of Peon on 5-1-97. He was promoted from the post of Peon to the post of Lower Division Clerk on 16-12-83. The third respondent was appointed on the post of Lower Division clerk on 26-12-83 and being junior to him his name was below the name of the petitioner in the seniority list.