AMRIT RAO KAMERIKAR Vs. STATE OF MADHYA PBADESH

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution.

(2.) THE petitioner is a civil servant. He joined service in the former State of Gwalior on 8-7-1937 as a Compounder in the Public Health Department. On the formation of Madhya Bharat he was posted as Accountant and on integration he was placed in Group 'D' while S. P. Jain who was also an employee of the said Department, was placed in Group 'E'. He was appointed as a Head Clerk in the grade of 70-5-120 and thereafter on 22-2-55 he was appointed on the post of Steward in Civil Hospital, Barwani and was confirmed in the said post w.e. f. 1-4-1955 vide Memorandum No. 43079-107 dated 19-10-55 (Annex- ure 'A'). S. P. Jain was also confirmed by the same order but he was placed below the petitioner as shown in the said memorandum.

(3.) THE petitioner, therefore, seeks a writ that the order dated 20-7-63 reverting the petitioner may be quashed, and it may be declared that the petitioner is entitled to hold the post of Superintendent as from 20-7-63 and to all other benefits accruing therefrom.