Madhya Pradesh High Court
Devendra Singh Bhadoria vs State Of M.P. on 15 April, 2015
1
W.P.No.4000/2012
15/04/2015
Shri R.P. Singh, Advocate for the petitioner.
Ms. Nidhi Patankar, Government Advocate for the
respondents/State.
The matter was heard for sometime.
The stand taken in the return runs contrary to the proceedings of the DPC. In the return, it is mentioned that the criteria for promotion is "merit-cum-seniority" whereas the DPC shows "seniority-cum-fitness". Neither return nor DPC proceedings makes it clear as to what was the deficiency for holding the petitioner as ineligible.
The respondents are directed to clarify this aspect within ten days. In addition, affidavit of OIC be also filed in this regard. If the affidavit is not filed, the OIC shall remain present before the Court on 5th May, 2015.
List on 05.05.2015.
A typed copy of the order be given to AG Office.
(SUJOY PAUL)
(ra) Judge