PRAHALAD SINGH GUNWAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner is aggrieved by the promotion of respondent No.4 on the post of Assistant Grade I in the set up of the office of the Chief Electoral Officer, Chhattisgarh. The petitioner is also aggrieved by his non-promotion or supersession, as, according to the petitioner, he is senior to the respondent No.4 Kishore Kumar Dey yet while making recommendation his seniority was ignored and the respondent No.4 has been promoted.

(2.) It is noteworthy to mention here that the subject promotion is governed under the provisions of the Admittedly, the criteria for promotion is seniority-cum-fitness.

(3.) From the gradation list for the relevant year filed as Annexure P/2 showing seniority as on 1/4/2009 it appears the petitioner Prahalad Singh Gunwan is placed at S.No.1 whereas the respondent No.4 Kishore Kumar Dey is placed at S.No.2.