Jaya Shrivastava Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 27 Jul 2018 Writ Petition (S) No. 4848 Of 2018
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 4848 Of 2018

Hon'ble Bench

Sharad Kumar Gupta, J

Advocates

Ravi Bhagat, R.K. Gupta

Final Decision

Disposed Of

Judgement Text

Translate:

Sharad Kumar Gupta, J

1. Petitioner has preferred this writ petition seeking the relief to direct the respondent No. 2 to confirm her on the post of Lecturer (Information

Technology) with all consequential benefits, treat her as a regular employee immediately after successful confirmation.

2. The petitioner is a lecturer and posted at Kirodimal Institute of Technology, Gadhumariya, distt. Raigarh.

3. Counsel for the petitioner submits that this writ petition may be disposed of directing the respondent No. 2 to decide the representation of the

petitioner Annexure P-3 dated 13-6-2017 within stipulated time.

4. Looking to the facts and circumstances of the case, the submission made by the counsel for the petitioner, the instant petition is disposed of with the

direction that the respondent No. 2 shall decide the petitioner's representation Annexure P-3 dated 13-6-2017 within a period of 90 days from the date

of receipt of certified copy of this order in accordance with law and procedure.

5. It is made clear that this Court has not touched the merit of the case.

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