FIROZ KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution assails Annexure P/1 dated 10/03/2017 issued by District Education Officer, Shivpuri whereby the promotion granted to the petitioners who are six in number, to the post of Adhyapak by order dated 11/12/2015 (Annexure P/4) has been cancelled primarily on two grounds:-

(2.) Return has been filed by State submitting that lawful composition of the committee as per the 2008 Rules is as follows:- VARTICULAR TEXT

(3.) As regards the objection of the State that the composition of DPC was not lawful, appears to be true as District Education Officer of the concerned district who is supposed to preside over DPC in terms of the aforesaid Rules of 2008 was not it's member, thereby vitiating the proceedings, the recommendations and the consequential promotion order Annexure P/4.