ASHOK KUMAR SHUKLA Vs. STATE OF M P

JUDGEMENT

(1.) As common questions involved in these three petitions are with regard to promotion from the post of Dy. Commissioner to the post of Additional Commissioner (Commercial Tax), on the basis of a meeting of the Departmental Promotion Committee, held on 19.5.2006, all these petitions were heard analogously and are being decided by this common order.

(2.) For the sake of convenience, documents available in the records of Writ Petition No. l4737/2008 (S) and certain documents available in the records of Writ Petition No. 4011/2007(S) are being referred to. Apart from this, the original file with regard to creation of post and certain decision taken by the Government in the matter of the said promotion process is also considered.

(3.) All the persons interested in the lis, namely the Petitioners and the private Respondents, are holding the post of Dy. Commissioner in the Commercial Tax Department. Even though their dates of appointment are different, but the question involved in these petitions pertains to their claim for promotion on the post of Assistant Commissioner, Commercial Tax Department. In that view of the matter and further in view of the fact that there is no dispute with regard to the service particulars of the employees involved in this petition, the particulars are not being separately referred to.