PRADEEP KUMAR SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner, an Assistant Draftsman has challenged his non promotion from the post of Assistant Draftsman to the post of Draftsman by filing Original application No. 3808/1990 before the State Administrative Tribunal. On abolition of the Tribunal, the matter has reached this Court for adjudication.

(2.) THE petitioner claims that he was appointed on 19-10-1983 as Asstt. Draftsman and posted at Bargi Left Bank Canal Division No. 3, Jabalpur. He alleges that though he was entitled for grant of promotion to the post of draftsman, he has been illegally denied the promotion and the employees junior to him have been promoted by order dated 15-11-1990. He, has therefore, claimed the following relief:-

(3.) THE respondents stated in the return that for selection for promotion the criteria of merit cum seniority was adopted. The D. P. C. fixed marks to the various grades of ACR's. As per the criteria fixed by the DPC for getting the promotion the person should get minimum 10 marks on the basis of his last 5 years ACR's. Accordingly the petitioners ACR's were also considered. He secured only 7. 66 marks which were below the minimum marks fixed for promotion. In support, the respondents filed copy of the minutes of the meeting of DPC (Annexure R-1) and the marks secured by the petitioner (Annexure R-2 ).