Rajesh Kumar Gauraha vs State Of Chhattisgarh And Ors
2021 Latest Caselaw 1898 Chatt

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                                                          NAFR
           HIGH COURT OF CHHATTISGARH, BILASPUR
            Writ Petition (S) No.1651 of 2011
    Rajesh Kumar Gauraha, S/o. Shri B.L. Gouraha, aged
    about 50 years, working as Lecturer, Govt.College of
    Education, Bilaspur (CG)
                                              ­­­­ Petitioner
                         Versus
  1. State   of   Chhattisgarh through  its   Secretary,
     Department of School Education, Mantralaya, D.K.S.
     Bhawan, Raipur (CG)
  2. Department of Tribal Welfare through its Commissioner,
     D.K.S. Bhawan, Raipur (CG)
  3. Commissioner, Tribal and Scheduled        Caste   Welfare
     Department, D.K.S. Bhawan, Raipur (CG)
  4. Director, Directorate Department of School Education,
     Raipur (CG)
  5. District Education Officer, Bilaspur, Office of
     District Education Officer, Distt. & Tahsil­Bilaspur
     (CG)
  6. Principal, Government College of Education, Tarbahar,
     Bilaspur (CG)
                                              ­­­­ Respondents

For Petitioner : Ms Ashtha Shukla, Advocate For Respondents : Mr.Siddharth Dubey, Dy.G.A.

Hon'ble Shri Justice Sanjay K. Agrawal

Order on Board (Through Video Conferencing)

23.8.2021

1. Ms Ashtha Shukla, learned counsel for the petitioner,

would submit that the though petitioner is entitled

for seniority and consequential benefits from the date

of his initial appointment in his parent department

for which he has made several representations to the

respondents­authorities that have not been considered

and decided, which may be directed to be considered

and decided by the respondents­authorities in light of

policy dated 9.2.2010 and in light of judgment

delivered by this Court in the matter of C.L.

Chandrakar v. State of Chhattisgarh and others 1 within

the stipulated time.

2. Prayer appears to be fair and reasonable.

3. Respondent No.1 is directed to consider the

petitioner's pending representations and to pass a

reasoned and speaking order within two months from the

date of receipt of a copy of this order. The

petitioner is at liberty to file relevant rules,

regulations, policy and judgment in support of his

case within two weeks from today.

4. With the aforesaid observation / direction, the writ

petition finally stands disposed of. No order as to

cost(s).

Sd/-

(Sanjay K.Agrawal) Judge B/­

1 2010 (3) CGLJ 344