AWADHESH DANDOTIYA Vs. STATE OF CHHATTISGARHLABIC

JUDGEMENT

(1.) Since the facts and grounds raised in these bunch of Writ Petitions and the relief sought for are identical, these three Writ Petitions are being disposed off by this common order.

(2.) The limited prayer which the petitioners have made through the present Writ Petitions is for issuance of direction to the respondent No.2 to take a decision on the representation which each of the petitioners have made so far as grant of promotion from the post of Assistant Platoon Commander to the post of Platoon Commander is concerned in accordance with the provision of SOP Nos. 75/2010 and 75/2017.

(3.) The State counsel does not have any objection so far as the decision to be taken on these representations is concerned subject to the availability of vacancy and also on the petitioners fulfilling the conditions stipulated therein.