ABHA AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) The petitioner was promoted on the post of Senior Stenographer on 16-6-1997 and she became eligible for the post of Senior Stenographer Select Grade after completion of five years qualifying service and thereafter, her case was considered on 8-9-2005 vide Annexure P-8 for consideration on the post of Senior Stenographer Select Grade, but she could not be appointed for many reasons including for want of post and again it was considered on 10-3-2006, but again for one or the other reason, she could not be promoted. Ultimately, she has filed writ petition on 19-4-2007 claiming that the respondent University be directed to consider her case for promotion on the post of Senior Stenographer Select Grade which she is otherwise eligible and she had already completed the qualifying service of five years on the post of Senior Stenographer.

(3.) Return has been filed by the University stating inter alia that the State Government has sanctioned the setup on 14-7-2006 in which only one post of Senior Stenographer has been created and in fact, no new setup and no new post of Senior Stenographer Select Grade is now available and therefore the petitioner's case cannot be considered on the post of Senior Stenographer Select Grade.