LAWS(CHH)-2010-4-24

TULSIRAM SAHU Vs. STATE OF CHHATTISGSARH

Decided On April 23, 2010
TULSIRAM SAHU Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) BY this petition, the petitioner seeks a direction to the respondent authorities to consider them for grant of appointment on the post of Shiksha Karmi Grade III.

(2.) LEARNED Counsel appearing for the petitioners submits that pursuant to the order dated 29/3/1995 (Annexure P/1) the petitioners were selected for appointment on the post of Shiksha Karmi Grade III for the academic sessions 1995. Thereafter, for the next session, their services were discontinued.

(3.) IT is a case where the petitioners have slept over their right since 1995 till date i.e. for about 15 years, hoping or expecting that they may be entitled to the same relief which has been granted earlier to other similarly situated persons.