Sanjay Dwivedi, J. - (1.) Ms. Madhvi Chaturvedi, Advocate for the petitioner. Shri Manish Kholia, Panel Lawyer for the respondents/State.
(2.) By the instant petition, the petitioner is claiming the following main relief - "(i) The respondents may be directed to convene special review Departmental Promotion Committee meeting for considering the claim of the petitioner for promotion on the post of Junior Accounts Officer and to promote the petitioner on the said post and posting after promotion may be given to the petitioner in the office of Assistant Commissioner, Tribal Development, Mandla with all consequential benefits in the interest of justice." As per the averments made in the petition, the petitioner was within the zone of consideration in the year 2015 when the DPC was convened for promotion to the post of Junior Accounts Officer from the post of Trained Accountants but due to non-availability of ACR's of petitioner for the respective year, his case was not considered by the DPC and it was kept under circulation.
(3.) Now, reply has been filed by the respondents taking shelter of the case of R.B. Rai Vs. State of Madhya Pradesh and other connected matters pending before Supreme Court in SLP(Civil) No.13954/2016 in which status-quo order was granted by the Supreme Court and, therefore, the respondents/State is helpless for convening a review DPC and as such, nothing can be done by them. The counsel for the State has submitted that due to legal impediment, petitioner's case is not being considered by the review DPC.;