NARENDRA KUMAR CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS judgment shall govern disposal of aforesaid appeals as both arise out of a common order dated 22nd Day of April, 2009, passed by the learned Single Judge of this Court in W.P. No. 3520/06(s) and W.P. No. 3353/06(s).

(2.) FOR marshaling the facts, writ petition No. 3520/06(s) is taken for consideration.

(3.) CONTENTION of learned counsel for the appellant is that the order Annexure P/1 -A, dated 22nd August, 2006 is illegally and contrary to law. Their first contention is that the appellant was not promoted by order Annexure P/11 dated 23rd May, 2006 and in fact, he was upgraded to the post of Professor. This contention cannot be accepted.