SAROJ GUPTA Vs. STATE OF CHHATTISGARH THROUGH SECRETARY

JUDGEMENT

(1.) The challenge in this petition is to the order dated 06.08.2008 (Annexure P/1) whereby the promotion order issued to the petitioner has been cancelled. Challenge is also to the order dated 02.08.2008 (Annexure P/2) whereby the posting order of the petitioner after his promotion has been cancelled.

(2.) The facts of the case is that the petitioner was initially appointed as Shiksha Karmi Grade-II and by virtue of the seniority he was considered for promotion from Shiksha Karmi Grade II to Shiksha Karmi Grade-I vide order dated 15.07.2008 (Annexure P/3) and was considered for posting at Higher Secondary School, Kanki under block Bilha. The petitioner immediately joined the place of posting also thereafter an order was passed on 008.2008 whereby posting order of the petitioner has been cancelled alleging that there was an error which has been crept in the seniority list which was published for counseling and it was also ordered that posting order on promotion of the petitioner shall be separately passed. Later on, the impugned order dated 06.08.2008 has been issued whereby on the same ground i.e. some error crept in the preparation of seniority list for counseling, the order of promotion issued to the petitioner has been cancelled. It is these two orders which are under challenge in the present writ petition.

(3.) This court while entertaining the petition had granted interim protection to the petitioner vide order dated 10.09.2008 and by virtue of the said interim protection the petitioner continued to work on the post of Shiksha Karmi Grade-I till the services of the petitioner stood merged with the School Education Department under the State Govt. and is presently working as Lecturer.