REGENT COMPUTRONICS PVT. LTD.

Chhakki Lal Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

LINDSAY PETROLEUM CO. V. PROSPER ARMSTRONG HURD [REFERRED TO]
RABINDRANATH BOSE V. UNION OF INDIA [REFERRED TO]
MOON MILLS LIMITED VS. M R MEHER PRESIDENT INDUSTRIAL COURT BOMBAY [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
ISHWAR SINGH AJAY KUMAR VS. KULDIP SINGH RAGHBIR SINGH [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
KARNATAKA POWER CORPORATION LIMITED VS. K THANGAPPAN [REFERRED TO]
CHAIRMAN U P JAL NIGAM VS. JASWANT SINGH [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]
M P RAM MOHAN RAJA VS. STATE OF TAMIL NADU [REFERRED TO]
NADIA DISTT PRIMARY SCHOOL COUNCIL VS. SRISTIDHAR BISWAS [REFERRED TO]
PUBLIC SERVICE COMMISSION UTTARANCHAL VS. MAMTA BISHT [REFERRED TO]
PRASHANT RAMESH CHAKKARWAR VS. UNION PUBLIC SERVICE COMMISSION [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226/227 of the Constitution of India has been filed, seeking the following reliefs:-

(2.) It is submitted by the counsel for the petitioner that the petitioner was promoted as Skilled Helper by order dated 18th January, 1990, however, by order dated 29th May, 1997, some of the employees who were juniors to the petitioner, have been promoted to the post of Assistant Fitter.

(3.) Per contra, it is submitted by the Government Advocate for the State that one of the persons, who is junior to the petitioner and was promoted to the post of Assistant Fitter, was belonging to Scheduled Caste Category. The promotion was made on 29th May, 1997, whereas the present petition has been filed in the year 2005 i.e. after eight years of the promotion and the persons who have been granted promotion, have not been impleaded as respondents in the petition.

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CHHAKKI LAL Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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