HARISHANKAR JOSHI Vs. STATE OF CHHATTISGARH AND OTHERS

JUDGEMENT

(1.) As the point raised and the relief sought for by the petitioners in both the aforesaid petitions is one and the same, the present petitions are disposed of by this common order.

(2.) According to the petitioners, 12% reservation made by the State Government for scheduled caste candidates for promotion to the post of principal from that of lecturer has not been applied correctly and thereby their chances for promotion to the next higher post have been reduced.

(3.) The facts of the case in nutshell are that the departmental promotion committee (for short the "DPC") was convened on 22.01.2014 for considering the case of lecturers for promotion to the post of principal and out of 475 posts of principal of Higher Secondary School, 232 posts were kept reserved for the ST category, 18 for SC category whereas 225 posts were unreserved. The petitioners who belong to SC category, are holding the post of lecturer and according to them the DPC went wrong in calculating the reservation for SC category. The DPC, according to the petitioners, should have reserved 12% i.e. 57 posts out of 475 for SC category.