Madhya Pradesh High Court
Dr. Rajeev Dixit vs The State Of Madhya Pradesh on 6 May, 2022
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
ON THE 6th OF MAY, 2022
WRIT PETITION No. 10593 of 2022
Between:-
DR. RAJEEV DIXIT S/O LATE SHRI SURESH
CHANDRA DIXIT , AGED ABOUT 56 YEARS,
OCCUPATION: SERVICE, ASSOCIATE PROFESSOR
IN CHEMISTRY(ON DEPUTATON AS DIRECTOR
COLLEGE DEVELOPMENT COUNCIL, DAVV
INDORE) A-43, SHRI YANTRA NAGAR, KHANDWA
ROAD (MADHYA PRADESH)
.....PETITIONER
(BY SHRI L.C. PATNE - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH PRINCIPAL
SECRETARY VALLABH BHAWAN BHOPAL
(MADHYA PRADESH)
2. THE COMMISSIONER OF HIGHER EDUCATION
THE STATE OF MADHYA PRADESH SATPURA
BHAWAN BHOPAL (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI SHANTANU CHOURASIYA - PANEL LAWYER)
T h is petition coming on for admission this day, the court passed the
following:
ORDER
At the outset, counsel for the petitioner submits that the present petition may be disposed off by directing the competent authority to consider and decide the representation of the petitioner for promotion to the post of Professor in Chemistry. It is further submitted that number of persons junior to the petitioner have been promoted to the post of Professor.
Considering the limited grievance of the petitioner, the present petition is disposed off with a direction to the competent authority to consider and decide the representation of the petitioner by passing a speaking and reasoned order within a period of three months from the date of communication of the order.
Signature Not VerifiedDigitally signed by SAN SOUMYA RANJAN
DALAI
With the aforesaid, the present petition is disposed off. Date: 2022.05.06 17:49:59 IST 2 (VIJAY KUMAR SHUKLA) JUDGE soumya Signature Not Verified VerifiedDigitally Digitally signed by SAN SOUMYA RANJAN DALAI Date: 2022.05.06 17:49:59 IST