Madhya Pradesh High Court
Yogendra Singh Dhakad vs Delhi Public School Society & Ors. on 16 February, 2017
W.P. No.439/2003 1
(Yogendrasingh Dhakad Vs. Delhi Public School Society &
Ors.)
16.2.2017.
Ms. Sonal Mittal, learned counsel for the petitioner.
None for the respondents though served.
This petition has been filed assailing the order vide which petitioner, who was working as Lab Attendant, has been denied promotion on the post of Lab Assistant and his junior, respondent No.4, has been promoted as Lab Assistant.
Learned counsel for the petitioner submits that post of Lab Assistant is still vacant in respondent No.2/Institution and petitioner will be satisfied if a direction is issued to the respondents to consider the case of the petitioner for promotion to the post of Lab Assistant if the post is still vacant and he is found eligible for such promotion.
In view of this submission, this petition is disposed of with a direction that if petitioner approaches the respondents by filing certified copy of the order being passed today within a period of thirty days from today, then the respondents shall consider the case of the petitioner for promotion to the post of Lab Assistant if the post is still vacant and he is found eligible for such promotion within a period of two months and if he is found eligible for promotion from a retrospective date, then he be assigned seniority on the post of Lab Assistant. It is made clear that he will not be entitled for other consequential benefits except for pay fixation.
(Vivek Agarwal) Judge ms/-