AIR 1988 SUPREME COURT 1240 ::1989 Lab IC 244 ::(1988) 2 CurLR 55 ::1988 UJ(SC) 2 228 ::(1988) 57 FacLR 293 ::1988 (3) SCC 503 ::1988 SCC 809 ::1988 SCC (L&S) 809 ::(1988) 2 Lab LN 552 ::(1988) Jab LJ 515 ::(1988) 2 SCJ 538 ::(1988) 3 ServLR 336 ::(1988) 7 ATC 783 ::(1988) 2 JT 593 (SC)

Supreme Court Of India

(From : Madhya Pradesh)

Hon'ble Judge(s): E. S. Venkataramiah, N. D. Ojha , JJ

(A) Madhya Pradesh Civil Services (General Conditions of Service) Rules (1961) , R.14— Applicability - Promotion on deputation from parent department to another department temporarily - Repatriation subsequently to parent department - R.14 (providing "last come first go") is not applicable - It applies to promotion and subsequent reversion in parent department itself only and not in case of deputation from one department to another. Decision of Madhya Pradesh High Court , Reversed. Constitution of India , Art.311— (Para 6) (B) Constitution of India , Art.311, Art.14, Art.226— Reversion - Plea of mala fide and bias - Temporary promotion on deputation of Social Education Organiser to the post of Block Development Officer - Repatriation to original department - Writ petition against - Allegations of mala fide and bias - No material in support - Repatriation could not be quashed. Decision of Madhya Pradesh High Court, Reversed. (Para 11 12) .....