Yogendra Kumar Janghel And Ors vs State Of Chhattisgarh And Ors

Sanjay K. Agrawal, J

Learned counsel appearing for the petitioner would submit that petitioner's case for absorption on the post of Constable (Armourer) has not been

considered by the respondent authorities, though the petitioner possesses the requisite qualification, against which the petitioner has also preferred

representations before the respondent authorities but is pending consideration since 09.08.2017 and has not been decided till date.

I have heard learned counsel for the petitioner.

Be that as it may, the petitioner is at liberty to make additional representation before the competent authority for absorption on the post of Armourer

and, in turn, the competent authority shall consider and decide the petitioner's representation expeditiously preferably within a period of three months

from the date of receipt of representation.

With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).