LAWS(CHH)-2018-7-89

PRIYANKA SAHU Vs. STATE OF CHHATTISGARH THROUGH SECRETARY

Decided On July 17, 2018
Priyanka Sahu Appellant
V/S
STATE OF CHHATTISGARH THROUGH SECRETARY Respondents

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner has preferred this writ petition to direct the respondent authorities to consider her case for promotion to the next higher post.

(3.) The petitioner is working as Ward Aaya and posted at Primary Health Center, Bhaisma, Post Bhaisma, Tahsil & District Korba.