MUNICIPAL COUNCIL, NEEMUCH Vs. BHAGWATI PRASAD

JUDGEMENT

(1.) THIS Second Appeal by the defendant -Municipal Council, Neemuch, is directed against the judgment and decree dated 3.5.1997 passed in 1st Appeal No. 11A/90, in affirmance of the judgment and decree dated 22.12.1989 passed by Civil Judge, Class II, Neemuch in Civil Suit No. 392A/88, decreeing suit of plaintiff -respondent No. 1 for promotion to the post of Sub -Inspector Revenue.

(2.) WHETHER the decree impugned is contrary to law -.