Ramdayal Saket vs State Of Chhattisgarh
2025 Latest Caselaw 1340 Chatt

Chattisgarh High Court

Ramdayal Saket vs State Of Chhattisgarh on 21 January, 2025

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Digitally
signed by
GOPAL
SINGH
Date:
2025.01.22
17:20:43
+0530

                   HIGH COURT OF CHHATTISGARH AT BILASPUR


                                        WPS No. 534 of 2025

                 RAMDAYAL SAKET versus STATE OF CHHATTISGARH

                                            Order Sheet


             21/01/2025         Shri Alok Chandra Rishi, Advocate for the
                          Petitioner.
                                Shri Soumitra Kesharwani, Panel Lawyer for the
                          State/Respondents.

The Petitioner is praying for grant of notional promotion on the post of Forest Ranger with effect from 26.6.1996 in parity with other similarly situated persons. According to the Petitioner, he has retired on 30.6.2017. Reliance has been placed by Learned Counsel for the Petitioner upon a judgment passed by the Hon'ble Supreme Court in the case of Ramesh Chandra Sharma v. State of Madhya Pradesh in Petition(s) for Special Leave to Appeal (C) No(s).21579-21580/2004 on 23.8.2017 and according to him the Petitioner is entitled for the promotion.

Learned Counsel appearing for the

State/Respondents objected to the above submission made on behalf of the Petitioner. He placed reliance on a recent judgment passed by the Hon'ble Supreme Court in the case of Government of West Bengal v. Dr. Amal Satpathi, reported in 2024 SCC OnLine SC 3512 in which it has been categorically held that no supernumerary promotion can be granted to the person concerned with retrospective effect. When this was posed to Learned Counsel for the Petitioner, he prays that the Respondents may be directed to file a reply and he will accordingly file a rejoinder.

4 weeks' time is granted to the Respondents to file reply.

Thereafter, 2 weeks' time is granted to the Petitioner to file rejoinder.

List the matter after 8 weeks.

Sd/-

(Amitendra Kishore Prasad) Judge

Gopal Singh