RUKHMANI DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner has preferred this writ petition to direct the respondents No. 3 & 4 to give the benefit of salary increment from the date of her joining and looking to her seniority, whatever the benefit of salary increment has already been given to the person who had joined after giving joining of the petitioner.

(3.) Earlier petitioner was posted as Assistant Veterinary Surgeon in Veterinary Department, State of Chhattisgarh, thereafter she got appointment as Assistant Professor in Kamdhenu University, Anjora, District Durg after obtaining the NOC and resign the earlier service.