SHATRUHAN PRASAD KURREY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Rishi Rahul Soni, learned counsel for the appellant. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for respondents No.1 to 3 and Mr. Shikhar Shukla, learned counsel, appearing for respondent No.4.

(2.) This appeal is presented against an order dtd. 6/5/2022 passed by the learned Single Judge in Writ Petition (S) No.3247 of 2022. The order of the learned Single Judge reads as follows :

(3.) The appellant is presently holding the post of Assistant Superintendent of Prison and he is seeking promotion to the post of Deputy Superintendent of Prison. A meeting of Departmental Promotion Committee ('DPC') was held on 14/1/2022 and in the said meeting, DPC recommended that name of the appellant be kept in sealed cover because of pendency of departmental proceedings against him.