ASHARANI SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Sudeep Johri, learned counsel for the appellant. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for respondents No. 1 to 3.

(2.) This appeal is presented against an order dtd. 29/9/2022 passed by the learned Single Judge in Writ Petition (S) No. 6217 of 2022, whereby the learned Single Judge declined to interfere with an order dtd. 9/9/2022, whereby the petitioner was reverted to her original place of posting, i.e., Aadiwasi Kanya Ashram, Kamthi, Block-Pandariya.

(3.) The petitioner, while serving as Assistant Teacher (Local Bodies) in Kanya Shiksha Parisar, Bhoramdev, was promoted by an order dtd. 23/2/2022 as Head Mistress of Aadiwasi Kanya Ashram, Kamthi. It is the case of the petitioner that Kanya Shiksha Parisar, Bhoramdev, where petitioner was functioning, is under the control of School Education Department.