ROSHAN LAL GOND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The State counsel is directed to accept notice on behalf of the respondents No. 1 and 2.

(2.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 24/05/2018 whereby the petitioners who are working as a Training Officer since January-2013 have been ordered to go in for training of ATI/CTI of 1 year consisting of two semesters.

(3.) The contention of the counsel for the petitioners is that, as per rules, if a training officer has put in more than 5 years of service, then he/she need not undergo training of 1 year. It is only a training of 3 months that would be required and this 1 year training is for those persons who have not completed 3 years of service. He further submits that, in the instant case, since the petitioners were appointed in January-2013 they have already put in more than 5 years of service, the impugned order dated 24/05/2018 is therefore bad in law to the extent of sending the petitioners for a training of 1 year whereas it ought to have been for 3 months.