High CourtsSingle Bench(2018) 09 CHH CK 0421

Duleshwar Singh Dahare And Ors vs State Govt Of Chhattisgarh And Ors

Chhattisgarh High Court · Decided on 27 September 2018

HON’BLE JUDGES
P. Sam Koshy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 6381 Of 2018

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Judgment

10 paragraphs · 174 words

P. Sam Koshy, J

1.

The petitioners have filed this writ petition for getting promotion to the post of Teacher (Panchayat) (Librarian). The petitioners are Assistant

Teacher (Panchayat) and posted in different primary schools of district Dhamtari.

2.

Learned counsel for the petitioners submits that this petition may be disposed off directing the respondent No.1 to decide the representation of the

petitioners which may be filed by them.

3.

Looking to the facts and circumstances of the case, this writ petition is disposed of with a direction that the petitioners may file representation

before respondent No. 1 within 15 days from the date of receipt of this order and in turn respondent No.1 shall decide such representation filed by the

petitioners within a period of two months from the date of receipt of such representations in accordance with law.

4.

It is made clear that this court has not expressed any opinion on the merits of the case and the concerned respondents shall decide the

representation purely in accordance with rules governing the field.