RAJENDRA KUMAR VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 03/02/2009 whereby the petitioner has been communicated of the decision by the High Power Committee constituted by the State Government for redressal of the retiral dues and pensionary benefits dated 06/01/2009.

(2.) The facts leading to the filing of the present Writ Petition is that, the petitioner initially was appointed as a Lecturer of Surajmal Higher Secondary School, Bilha, District Bilaspur with effect from 27/12/1976. However, subsequently, the services of the petitioner was demoted vide order dated 05/07/1977 on the post of Upper Division Teacher.

(3.) This order of demotion was put to challenge in a civil suit by the petitioner vide civil suit No. 17-A/82.