PRABHA KAUSHIK W/O LALMANI KAUSHIK Vs. STATE OF CHHATTISGARH THROUGH ITS SECRETARY, SCHOOL EDUCATION DEPARTMENT MAHANADI BHAWAN

JUDGEMENT

(1.) The prayer made by the petitioner in all this Writ Petition is for issuance of direction to the respondents to count the petitioner service from the date of appointment and not from the date of joining.

(2.) The petitioner had been seeking this relief so as to obtain the benefit of absorption in the School Education Department as per the policy of the State Government dated 30/06/2018 (Annexure-P/3).

(3.) The matter pertains to absorption of those Teachers (Panchayat/Urban Administration Department) whose services have been taken by the School Education Department should be absorbed as per the policy dated 30/06/2018.