High CourtsSingle Bench(2018) 09 CHH CK 0284

Yagyo Sahu And Ors vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · Decided on 18 September 2018

HON’BLE JUDGES
P. Sam Koshy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 6105 Of 2018

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Judgment

11 paragraphs · 179 words

P. Sam Koshy, J

1.

The petitioners through the present Writ Petition seeking for a direction to the respondents to consider their case for absorption to the post of

Assistant Teacher Panchayat (L.B.).

2.

In the instant case, the petitioners have been working with the respondents since 1996 onwards initially as Guruji and subsequenlty as Siksha Karmi

- Grade-III which has subsequently been declassified as Assistant Teacher Panchayat in the year 2008.

3.

The counsel for the petitioners submits that, the petitioners would be entitled for absorption on the post of Assistant Teacher Panchayat (L.B.) for

which they have already made a detailed representation which till date has not been decided.

4.

Given the limited prayer, let the petitioners make another detailed representation to the respondent No.2 in this regard and the respondent No.2 in

turn shall consider the representation of the petitioners in accordance with rules and circular issued by the State government in this regard from time to

time and decide the same within a period of 90 days.

5.

The Writ Petition accordingly stands disposed off.