LAWS(CHH)-2018-10-153

SHAYAM LAL ODMARIYA Vs. STATE OF CHHATTISGARHLABIC

Decided On October 10, 2018
Shayam Lal Odmariya Appellant
V/S
State Of Chhattisgarhlabic Respondents

JUDGEMENT

(1.) The whole dispute in the present Writ Petition arises out of the impugned order dated 07/09/2018 Annexure-P/1 an order of promotion - - from the post of Upper Division Teacher to the post of Lecturer.

(2.) The grievance of the petitioner is that, the persons junior to the petitioner have been promoted by the impugned order.

(3.) However, the claim of the petitioner for no reason has been left out.