RAM NARAYAN SAHU Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard. The petitioner has filed this petition seeking the following relief (s):-

(2.) The facts of the present case are that the petitioner was initially appointed to the post of Assistant Teacher in the year 2005 and was posted at Govt. Girls Middle School Charcha, Dist.-Korea (C.G.). Thereafter, he was transferred to Govt. Sadar Primary School Janjgir, Dist.-Janjgir-Champa (C. G.) in the year 2015. The petitioner has not been granted the benefits of promotion / kramonnati till date.

(3.) Learned counsel appearing for the petitioner would submit that the service condition of the petitioner would be governed by the Chhattisgarh Shikshak (Nagriya Nikay) Samvarg (Bharti Tatha Sewa Ki Sharte) Niyam, 2013. He would further submit that after completion of seven years of service on the post of Assistant Teacher, the petitioner was eligible to be promoted but his name was not considered by the respondent authorities. Mr. Shukla would further submit the limited grievance of the petitioner is that the respondent authorities may kindly be directed to decide the pending representation dtd. 1/1/2018 within the stipulated time.