RAJKUMAR LAXMINARAYAN MEHTA Vs. STATE OF M P

JUDGEMENT

(1.) THE petition by way of P. I. L. has been filed by the petitioner challenging the appointment of respondent No. 3 as Law Officer in the Indore Development Authority.

(2.) THE I. D. A. has been constituted under the provisions of M. P. Nagar Tatha Gram Nivesh Adhiniyam, 1973. The conditions of service of employees of IDA arc governed by the Act and the rules made thereunder. The State Government has framed Rules M. P. Development Authority Service (Officer and Servant Recruitment) Rules, 1987 which has been published in extraordinary gazette of M. P. dated 1-4-1988.

(3.) THE contention of the petitioner is that respondent No. 3 is an officer working in the Law College as Assistant Professor. The IDA has got post of Law Officer Grade I and Law Officer Grade II. The post of Law Officer Grade I is a post to be filled up 100% on promotion.