CHANDRAKALA SAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The counsel for the petitioner submits that in view of the subsequent development that has happened/transpired, the order passed by this court in WPS No.3596 of 2019 on 10.05.2019, the need for amendment as of now is not required. Accordingly, the amendment part stands ignored and with the consent of the parties, the matter is heard finally and disposed at motion stage.

(2.) The grievance of the petitioner in the present writ petition is the nonacceptance of the past services rendered by the petitioner as Shiksha Karmi Grade-II for the purpose of absorption in the Education Department.

(3.) The facts of the case is that the petitioner was initially appointed as a Shiksha Karmi Grade-II on 23.06.2010. Subsequently, the petitioner appeared in a fresh selection to the post Shiksha Karmi Grade-I and got appointed w.e.f. 13.08.2013. In the year 2018, the State Government initiated steps for absorbing the teachers working in the Panchayat Department into the services of the Education Department. They took a decision for absorbing all those teachers in the Panchayat Department having 8 years of service. The Department however did not consider the claim of the petitioner on the ground that the petitioner has not completed 8 years of service in the Panchayat Department. According to the petitioner, since the initial appointment of the petitioner was w.e.f. 23.06.2010 as Shiksha Karmi Grade-II and if 23.06.2010 is accepted as the date of appointment, the petitioner completes 8 years of service making eligible for absorption.