SANJAY SISODIYA Vs. CHHOTELAL PASI & OTHERS

JUDGEMENT

(1.) The present review petition is filed by respondent No.6 in W.P. No.7768/2015 seeking review/recalling of order dated 13.10.2017 passed in the said writ petition.

(2.) Respondent No.1/writ petitioner had filed the aforesaid writ petition being aggrieved by the order of promotion dated 8.10.2015 and 15.12015 by which respondent No.6 i.e. present review petitioner was promoted to the post of Joint Director and he was denied the promotion.

(3.) The writ petitioner stated that DPC meeting was convened for considering the name of Assistant Directors for the purposes of promotion to the post of Joint Director. The DPC considered the name of 30 Assistant Directors of different categories for the said purpose. The name of writ petitioner as well as review petitioner were also under the zone of consideration under the category of Scheduled Caste (SC). The name of writ petitioner was at Sr. No.29 and the name of review petitioner was at Sr. No.31 in the SC category. The DPC evaluated the Annual Confidential Report (ACR) and awarded 19 marks to the writ petitioner and 20 marks to the review petitioner. Since the criteria for promotion to the post of Joint Director was merit-cum-seniority and review petitioner secured 20 marks and writ petitioner secured 19 marks, therefore, despite being junior in the seniority list, name of review petitioner was recommended for promotion and accordingly, promotion order was issued.