ANJU GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Aman Tamboli, learned counsel for the petitioner as well as Mr. Hariom Rai, learned Panel Lawyer appearing for the State/respondents.

(2.) By filing the present petition, the petitioner has challenged the impugned orders dtd. 23/8/2019, 1/10/2019 and 9/6/2022, whereby the respondents have arbitrarily denied confirmation of her services on the post of Assistant District Public Prosecution Officer ('ADPO'), deleted her name from the list of confirmed officers, rendered the earlier posting order ineffective qua her, and rejected her claim on the purported ground of non-availability of vacant posts, despite her undisputed selection through PSC, satisfactory and unblemished service since joining on 27/12/2010, and a categorical recommendation for confirmation made by respondent No.2 on 17/3/2015.

(3.) The petitioner further assails the action of the respondents in withholding confirmation and consequential benefits, including grant of increments and permanent status, solely on account of a subsequently initiated departmental enquiry, which has since concluded, contending that such action is illegal, arbitrary, discriminatory and violative of Articles 14 and 16 of the Constitution of India.