RAMESH TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of the counsel appearing for the parties, the matter was finally heard.

(2.) Aggrieved by the order dated 03.03.2021 (Annexure P/1) the present writ petition has been filed. Vide the impugned order respondents No.2 & 3 have cancelled the promotion order which the petitioner got as early as on 06.11.2012 to the post of Assistant Manager.

(3.) The facts of the case in brief is that the petitioner was working under the respondents No. 2 & 3. He was appointed as an Assistant in the year 1988 and got periodical promotion to the post of Senior Assistant thereafter on 06.12.2012, the petitioner was promoted to the post of Assistant Manager in the payscale of Rs.9300-34800/- with Grade Pay of Rs.400/-. The petitioner immediately assumed the duties of an Assistant Manager and continued to work till the impugned order dated 03.03.2021 has been abruptly passed, whereby the order of promotion dated 06.11.2012 has been cancelled.