VISHWANATH KRISHNARAO RANJANGAONKAR Vs. STATE OF M P

JUDGEMENT

(1.) THIS is a petition filed by the petitioner seeking a direction for quashing the orders dated 9-3-1978, 31-3-1978, 28-10-1978 and 13-12-1978.

(2.) ACCORDING to the petitioner, he was appointed as a lower division clerk in the erstwhile Gwalior State in the Agriculture Department on 1-7-1940 and was promoted as an Upper Division Clerk from 15-4- 1948 and as Head Accountant with effect from 17-5-1950 in the State of Madhya bharat. He was confirmed on the post of Head Accountant on 1-4-1955 in the Agriculture Department.

(3.) ON 1-11-1956, the State of Madhya Pradesh was formed and in accordance with the provisions of the States Reorganisation Act, the petitioner became a Head Accountant (confirmed) in the Agriculture Department. On 15-5-1958, he became Superintendent of the Accounts Section in the Directorate of Agriculture and was confirmed on that post with effect from 13-4-1968. By order dated 3-10-1968, he was promoted to the post of assistant Director of Agriculture (Account Establishment), Class II Service, and was posted at Gwalior. On 7-8-1973 he became Assistant Accounts officer, Directorate of Agriculture, Gwalior.