AI Structured Summary
Not yet generated for this judgment
Judgment
The counsel for the parties fairly submits that the issue involved in the present case has been already considered by the division Bench of this Court
in Writ Appeal No.475/2015 (Smt. Reeta Singh v. State of Chhattisgarh & Ors.) and analogous appeals decided on 29/10/2015.
According to the counsel for the petitioner, the past service of the petitioner rendered in different Janpat Panchayat has to be taken into
consideration though at her request she has been transferred later on to a different Panchayat for the purpose of counting length of service. He
further submits that, though she may not be given seniority of the past service, but length of service for eligibility would definitely have to be counted.
He further submits that, a similar petition i.e. WPS No. 4040/2016 has been decided by this Court on 24/08/2016 and the present Writ Petition can also
be disposed off in similar terms.
The said contention made by the counsel for the petitioner is not disputed by the State counsel.
Accordingly, the present Writ Petition stands disposed off in similar terms. It is directed that the respondents should consider the petitioner's
representation seeking counting of her past service rendered at Janpat Panchayat Ambagarh Chowk.
Let the petitioner file a detailed representation to the respondent No.2 who in turn shall consider and decide the representation so far as the
eligibility of the petitioner being considered for promotion, keeping in view the total length of service of the petitioner inclusively that of the service
rendered at different Janpat Panchayat i.e. Janpat Panchayat Ambagarh Chowk.
The respondent No.2 shall decide the representation of the petitioner in the light of the decision rendered by the division Bench of this Court in Writ
Appeal of Smt. Reeta Singh (Supra).
With the aforesaid observation, the Writ Petition finally stands disposed off.
It is expected that the authorities would take a decision on the representation if so made by the petitioner within a period of 6 weeks' from the date
of receipt of the representation.