SURENDRA KUMAR RAWAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant Writ Petition has been filed seeking for the following two main reliefs:-

(2.) The facts of the case in nutshell is that, the petitioner originally was appointed with the Border Roads Organization under the Government of India on 25/02/2000. He continues to work on the said post till the year 2008. In the year 2007, an advertisement was issued by the State of Chhattisgarh for filling up of the post of Sub-Engineer in the Public Works Department. The said post of Sub-Engineer were to be filled up by way of direct recruitment. The petitioner applied for the said post and got selected and an order of appointment was issued on 20/05/2008 Annexure-P/1. Subsequently, the petitioner is said to have obtained an No Objection Certificate (NOC) from the department for relieving him to join the services of the State Government.

(3.) The officer under the Border Roads Organization is said to have issued certain letters in favour of the petitioner like, issuing NOC for being relieved, then accepting the resignation of the petitioner as a technical resignation and in one of the correspondences i.e. in the Last Pay Certificate showing him to have been selected as Sub-Engineer on permanent transfer/absorption basis. It is based on these correspondences of the officers of the Border Road Organization, that the petitioner has filed the present Writ Petition seeking for the benefit of seniority on the basis of his past service and also for the consequential benefit on the promotional front in the present department.