MUNNA LAL KAROSIYA Vs. STATE OF M P

JUDGEMENT

(1.) PRESENT petition is filed by the petitioner challenging the order Annexure P/1 dated 30. 10. 2002, by which the State Government has directed that the respondent No. 4 shall be given promotion on the post of Revenue Inspector and he be posted along with lien with Municipal Council, Sabalgarh. By this order, it is also directed that till the respondent No. 4 is not retired from the services of the Municipality or- promoted to next higher post, the post of Revenue Inspector shall not be treated as vacant for any purpose.

(2.) FACTS leading to the present case are that the petitioner is working on the post of Revenue Sub -Inspector and is an employee of Municipal Council, Sabalgarh. So far as the respondent No. 4 is concerned, he is working as Revenue Sub-Inspector at Municipal Council, Kannod. The State Government has posted respondent No. 4 by granting promotion on the post of Revenue inspector with municipal Council, Sabalgarh with a direction that he will continue to hold the Hen with the Municipal Council, Sabalgarh and the post of Revenue Inspector would not be treated as vacant for the purpose of promotion.

(3.) THE petitioner who is working as Revenue Sub Inspector at Municipal council, Sabalgarh aggrieved by the State Government's decision on the ground of posting of respondent No. 4 along with lien because the promotion avenues of the petitioner are adversely affected.