DEEPALI JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition challenging orders dated 16.06.2017 and 28.08.2017; thereby rejecting the representation submitted by the petitioner. That in the year 2005 the State Govt. through Public Service Commission notified number of vacancies related to the State Administrative Services, State Police Services and other for inducting Deputy Collectors and Deputy Superintendent of Police to be posted at different places of Madhya Pradesh.

(2.) The petitioner has participated in the aforesaid examination and was placed at Serial No.1 of the waiting list under the unreserved category of Deputy Superintendent of Police. As per the result of the said examination, the petitioner was recommended for appointment on the post of Commercial Tax Inspector. On that recommendation the Government by order dated 16.12.2008 had appointed the petitioner on the post of Commercial Tax Inspector/Officer vide order dated 16.12.2008 and she joined her service on 19.12.2008.

(3.) Subsequently the State Government has cleared the waiting list of Deputy Superintendent of Police. As the petitioner was at Serial No.1 in the said waiting list, she was appointed on the post of Deputy Superintendent of Police vide order dated 15.03.2010 on probation of two years. She joined on the said post on 29.03.2010. After completion of probation period services of the petitioner were confirmed by order dated 27.03.2015 w.e.f. 03.06.2012. Thereafter, vide order dated 16.08.2016 seniority of the petitioner was fixed just after Deputy Superintendent of Police Shri Shashikant Kankane in the gradation list as on 01.01.2012 and she has been allotted the batch of 2008.