Madhya Pradesh High Court
Narayen Singh Nayak vs Tribal Development Department on 16 December, 2021
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-13483-2020
The High Court Of Madhya Pradesh
WP No. 13483 of 2020
(NARAYEN SINGH NAYAK Vs TRIBAL DEVELOPMENT DEPARTMENT AND OTHERS)
Indore, Dated : 16-12-2021
Petitioner in Person appeared for Petitioner.
Shri Ranjeet Sen, learned Govt. Advocate for the respondent/State.
The petitioner has filed the writ petition seeking promotion to the post of headmaster. Vide order dated 22.01.2019 the respondents have rejected his claim for promotion on the ground that no post of subject Mathematics was vacant as on 01.04.2011 therefore, name of the petitioner was not considered for promotion. The petitioner has obtained various documents under the Right to Information Act and filed in this writ petition to demonstrate that at the time even on 01.04.2011, 87 posts were lying vacant. It is further submitted that the D.P.C. met in the year 2013, then why the vacancies of 2011 were taken into consideration for promotion to the post of headmaster of various subjects. The respondents have filed a very vague reply.
Let additional para wise reply be filed to this writ petition as well as rejoinder filed by the petitioner within four weeks.
List in the 1st week of February, 2022.
(VIVEK RUSIA) JUDGE ajit Signature Not Verified SAN Digitally signed by AJIT KAMALASANAN Date: 2021.12.17 16:25:11 IST