SHOBHNATH SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since common question of fact and law in involved in all these writ petitions, they have been heard together and are being decided by this common order.

(2.) The four petitioners are aggrieved by the promotion given to respondent No. 4 on the post of 'Assistant Grade-3' vide impugned order dated 18/02/2009 (Annexure P-1).

(3.) It is the case of the petitioners that their services were regularized by order dated 16/02/2009 (Annexure P-3), but respondent No. 4, who is junior to them, has been promoted by respondent No. 2 by order dated 18/02/2009 (Annexure P-1), ignoring petitioners' candidature for the promotional post, as such, the order impugned promoting respondent No. 4 on the post of 'Assistant Grade-3' over the petitioners deserves to be quashed.