M.A. QURESHI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS order shall also dispose of Misc. Petitions Nos. 222 of 1978 and 137 of 1978.

(2.) THE petitioners in all these petitions are employed in the High Court Registry at Jabalpur. In all these petitions certain promotions made by the former Chief Justice Shri Shivdayal Parmeshwar Dayal Shrivastava have been challenged The Chief Justice passed the impugned order on the file on 18th June 1977 and formal order was issued by the Registrar on 1st July 1977. By this order, M.P. Verma, who is respondent No. 4 in all these petitions, was promoted as Section Officer. His promotion has been challenged in all the petitions. By the same order, V.N. Dumbhare was also promoted as Section Officer Dumbhares promotion has been challenged in Misc. Petition No 137 of 1978 where in he has been joined as respondent No. 5. By the same order, A.C. Mehta was promoted as Examiner, ILR Branch, Mehta has been joined as respondent in Misc. Petitions Nos. 102 and 137 of 1978, but his promotion has only been challenged in Misc. Petition No. 137 of 1978.

(3.) M .P. Verma started his career as Lower Division Clerk in the establishment of the Court of the District Judge, Chhindwara. In 1959 he was, selected for appointment as officiating L.D.C. in the High Court Registry at Jabalpur. On 30th October 1968 he was promoted as U.D.C. Grade II. On 25th August 1970 he was appointed as Translator. On 21st June 1974 he was confirmed as Translator. On 22nd June 1974 he was appointed as Stamp Reporter. He was confirmed on that post on 19th April 1977. By the impugned order dated 1st July 1977, he was promoted as Section Officer. An order was issued on 5th September 1977 confirming Vearm as Section Officer. There is some controversy about this order whether there was really any order of confirmation passed by the Chief Justice or whether the order of confirmation was issued under a mistake.