G.S. Ahluwalia,J. - (1.)This petition under Article 226 of the Constitution of India has been filed seeking the following relief (s) :
A. To quash the impugned order dated 23-9- 2020(P/1) and impugned order dated 23-9-2020 (P/2) issued by the respondent no.2 in relation with the petitioner and respondent no. 5.

B. To allow the petitioner work as a Incharge Chief Municipal Officer at Aantari (Gwalior)

C. To direct the respndent to treat the petitioner within the ambit of feeder cadre for promotion on the post of CMO as per rule 5 sub rule (1) clause (c) Second Schedule.

D. To pass any other appropriate order as may be deemed fit, just & expedient in the interest of justice.

E. To award the cost of the petition.

(2.)It is the case of the petitioner, that he was initially appointed as LDC on 18-6-1987 and then promoted to the post of Head Clerk cum Accountant in the Municipal Council and thereafter in the year 2001, he was appointed/posted as Incharge Chief Municipal Officer, and since, then, he is discharging the duties as Incharge C.M.O. However, it is fairly claimed by the petitioner that his substantive post is Head Clerk cum Accountant.
(3.)It is the case of the petitioner that by impugned order dated 23- 7-2020 (Annexure P/1) he has been directed to work on his substantive post, and by order dated 23-9-2020 (Annexure P/2), the respondent no. 5 has been posted as Chief Municipal Officer.