MAKHAN SINGH DHRUW Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioner in the instant Writ Petition is that, the respondent No.2 has been vide order Annexure-R/3 dated 13/11/2006 placed over and above the petitioner in the gradation list.

(2.) The Writ Petition has been filed only agitating this very action of the respondent.

(3.) The relevant facts for consideration in the present case is that, the petitioner was initially appointed as an Area Organizer on 18/03/1987. At the time of his appointment, admittedly, the respondent No.2 was senior to the petitioner. However, on 01/06/1998, a promotion list was published by the State Government Annexure-P/2 to the post of Chief Executive Officer and in the said promotion list, the name of the respondent No.2 was not reflected and the petitioner on his being promoted immediately assumed duty that of Chief Executive Officer since then.