Madhya Pradesh High Court
Dr.Poojaram Sharma vs The State Of Madhya Pradesh on 29 October, 2014
W.P. No.2041/2014(S)
(Dr. Poojaram Sharma Vs. State of M.P.)
29.10.2014
Shri B.S. Dhakad, Advocate for the petitioner.
Shri Praveen Newaskar, Dy.Govt. Advocate for the
respondent/State.
The present petition under Article 226 of Constitution of India has been filed aggrieved by the grant of promotion on the post of Senior Agriculture Development Officer, as per P-1 dated 18.09.2013, subsequent to the date from which the petitioner alleges that he is entitled to be promoted.
The grievance herein is regarding delayed promotion on the post of Senior Agriculture Development Officer viz- a-viz Junior Anil Singh Tomar on the basis of the said junior having appointed late in the feeder cadre. The petitioner has been actually promoted from the subsequent date on the said post by order dated 18.09.2013 vide P-1. Prayer has been made by the petitioner for retrospective promotion with subsequent grant of seniority.
It appears that no representation has been made by the petitioner to the employer in regard to the said grievance.
This Court thus declines interference on merit and W.P. No.2041/2014(S) disposes of this petition, relegating it to the petitioner to prefer a representation containing all his grievance before respondent no. 1 and 2, which if done within a period of sixty working days from today shall be considered and decided within a further period of sixty working days by speaking order.
The outcome shall be communicated to the petitioner.
(Sheel Nagu) Judge sh/-