MATHURA PRASAD KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The writ petitions would challenge the constitutional validity of Rule 6 of the Chhattisgarh Kanisth (Junior) Prashaskiya Seva Barthi Niyam, 1980 (henceforth 'the Rules, 1980') with further prayer to quash the advertisement dated 4-3-2014 and to direct the respondent authorities to fill the post of Naib Tahsildar as per the provisions of the Land Records Manual (Bhu Abhilekh Niyamawali).

(2.) Petitioners of WPS No.1889 of 2014 are working as Revenue Inspectors in the Department of Revenue, Government of Chhattisgarh whereas petitioner No.1 in WPS No.3201 of 2014 has since obtained voluntary retirement from the post of Patwari, however, at the time of filing of petition he was the Vice President of Chhattisgarh Patwari Sangh and the petitioner No.2 is the Revenue Inspector.

(3.) The petitioners are aspiring for promotion on the post of Tahsildar.