KRIPASHANKAR PARIHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the advertisement dated 08/10/2010 which has been issued for filling up the post of Headmaster, Primary School as direct recruitment.

(2.) The contention of the counsel for the petitioners is that the petitioners who are working as a Shiksha Karmi should have been granted some preferential treatment for consideration on the said post considering the length of their service.

(3.) The petitioners in the instant Writ Petition did not have any interim relief in their favour.