CHANDRIKA PRASAD YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The grievance ventilated through this petition is on account of non-consideration of petitioners' case for promotion on the next higher post.

(3.) Learned counsel for the petitioners submits that the petitioners are in public employment with avenue of promotion provided under the Govt. recruitment rules known as Chhattisgarh Teacher (Panchayat) Cadre (Recruitment and Conditions of Service) Rules, 2012. It is submitted that the petitioners have completed minimum eligibility of 7 years and large number of posts of Teacher (Panchayat) are lying vacant. The petitioners enjoys a very high position in the seniority list and is therefore within the zone of consideration. However, till date, respondents have not considered the case of the petitioners for promotion.