ABHIJIT KANT CHAUDHURY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By this petition, the petitioner seeks a writ in the nature of mandamus or suitable direction to quash the order dated 16.11.2011 (Annexure P-1) passed on his representation and further to consider his claim for promotion on the post of Assistant House Manager with all consequential benefits of service w.e.f. 05.03.2010.

(2.) The indisputable facts, as projected by the petitioner, are that the petitioner was first appointed on 02.07.2004 (Annexure P-4) on the post of Catering Manager in Raj Bhawan, Chhattisgarh, after due selection. His service was confirmed vide order dated 21.01.2010 (Annexure P-6) w.e.f. 31.05.2007. One name provisional seniority list was also published on 01.04.2010, showing him as regular Catering Manager. The petitioner claims promotion to the post of Assistant House Manager on the ground that he had spent sufficient time on the post of Catering Manager, thus, he may be considered for promotion to the post of Assistant House Manager, in accordance with the provisions of Chhattisgarh Governor Secretariat and House Hold Service (Non-Gazetted) Recruitment Rules, 2002 (for short "the Rules, 2002").

(3.) The petitioner approached this Court earlier in Writ Petition (S) No.5530/2010, which was disposed of by order dated 25.09.2010 (Annexure P-10) reserving liberty to the petitioner to make a representation and it was also directed to decide the representation strictly, in accordance with law.