Madhya Pradesh High Court
Hemprakash Keer vs The State Of Madhya Pradesh on 22 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-643-2018
(HEMPRAKASH KEER Vs THE STATE OF MADHYA PRADESH)
6
Jabalpur, Dated : 22-02-2018
Shri Ajay Raizada, learned counsel for the petitioner.
Smt. Namrata Agrawal, Government Advocate for the
respondents.
On 19.02.2018, learned counsel for the petitioner submitted that sh the issue involved in the present case is identical to W.P.No. e 2882/2018 and also submitted that the interim protection has been ad granted to the petitioner. Today, the matter is listed alongiwth the record of W.P. No. 2882/2018.
Pr Learned counsel for the petitioner relies on the order of a hy promotion dated 08.12.2015 and submits that the petitioner was promoted on the post of Sub-Inspector (Radio Operator) from the ad General Category and not from the Reservation Quota. It is further M submitted by him that in the first round he challenged the order passed by the respondent on cancellation of the promotion in W.P. No. of 14321/2016. During the pendency of that petition there was an interim rt order in his favour. It is submitted by him that thereafter, the order ou dated 08.08.2016 was set aside by this Court and now the respondents have passed the fresh order on 22.12.2017 (annexure P-9). C Considering the aforesaid submissions, issue notice to the h respondents on payment of process fee within 7 days, by both modes. ig Learned counsel for the petitioner further submits that despite H the impugned order passed on 22.12.2017 petitioner is still holding the post of Sub-Inspector (Radio Operator).
In view of the aforesaid, if the petitioner is still holding the post of Sub-Inspector (Radio Operator), the status quo as exists today in this regard to his service condition, shall be maintained by the respondents.
List the matter after four weeks. CC as per rules.
(VIJAY KUMAR SHUKLA) JUDGE Digitally signed by AMITABH RANJAN Date: 2018.02.24 14:10:32 +05'30' Amitabh sh e ad Pr a hy ad M of rt ou C h ig H