SATISH RAMTEKE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioners are working as Assistant Accounts Officer/Assistant Grade ­ II/Assistant Grade ­ III in different Janpad Panchayats within the territorial limits of Zila Panchayat, North Bastar, Kanker.

(3.) LEARNED counsel appearing for the petitioners would submit that even if Rule 27 of the Chhattisgarh Panchayat Service (Recruitment and General Conditions of Services) Rules, 1999 (for short "the Rules, 1999") empowers the concerned Zila Panchayat to transfer any employee from one Janpad Panchayat to another Janpad Panchayat and the seniority is also protected, yet in the cases on hand, the seniority of the petitioners is affected because there may be different circumstances viz. (i) some of the petitioners are likely to be promoted in near future in the present place of posting; (ii) at the transferred place a person senior to the petitioner in the cadre may already be posted, which will affect his chance of promotion to the next higher post at the transferred place, etc.