MANOJ KUMAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Petitioners have moved this Court with the following prayers:

(2.) The grievance appears to be that the post of 'Shiksha Karmi' held by the Petitioners is not properly taken care of by the Chhattisgarh School Education Gazetted Service (School Level Service) Recruitment and Promotion Rules, 2008 with regard to the promotion to the post of 'Principal', to the requisite extent, and according to the Petitioners, the Rule is not workable and hence the same has been put to challenge.

(3.) When the matter came up for consideration before this Court, on the previous occasion, it was submitted that 'Shiksha Karmis' were appointed by the local authorities and that the validity of the said Rules was under challenge in a different petition i.e. WPS No. 6046 of 2008. The said matter and connected cases were finally decided by a Division Bench of this Court as per the order dated 29.07.2009, whereby the constitutional validity of the Rules was upheld. However, it was submitted by the learned counsel appearing for the Petitioners that some different grounds were there, and hence the matter was kept pending for consideration in this regard.