SNEHLATA MINJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 25/09/2018 whereby the promotion orders issued to the petitioners on 01/09/2016 and 31/08/2017 have been cancelled.

(2.) With the consent of the parties, the matter was heard finally.

(3.) The primary challenge of the petitioners is that, the promotion orders issued on 01/09/2016 and 31/08/2017 are in accordance with law and also the rules and regulations governing the field and that there is no illegality or error committed by the respondents while granting them promotion earlier and therefore the impugned order is bad in law.