CHANDRA KUMAR BHOI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY this petition, the petitioners impugn the order dated 12-1-2011 (Annexure - P/1) passed by the Chief Executive Officer, Janpad Panchayat, Saraipali, by which the representation submitted by the petitioners has been rejected. The petitioners also seek a direction to the respondent authorities to appoint the petitioners as Shiksha Karmi Grade - III.

(3.) THE contention of Shri Nande, learned counsel appearing for the petitioners, that some of the candidates in Basna Janpad Panchayat have been appointed on the post of Shiksha Karmi. It is trite laws that equality cannot be claimed negatively, if certain illegal appointments have been made, the same benefit cannot be granted to other persons.