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Judgment
By the present writ petition, the petitioner seeks a direction to the respondent authorities to give effect to his promotion to the post of Assistant Superintendent vide order dated 26.11.2025, in accordance with the applicable service rules. The petitioner further seeks a direction to the respondent authorities to consider his representation, within a stipulated period.
Learned counsel for the petitioner submits that the petitioner, who was initially working as Assistant Grade-II in the Office of the Registrar, Firms and Societies, Chhattisgarh, was promoted to the post of Assistant Superintendent vide order dated 26.11.2025 (Annexure P/1) and joined the promoted post at Raipur. However, vide subsequent order dated 01.12.2025 (Annexure P/2), his services were attached to the office of the Assistant Registrar, Firms and Societies, Bastar Division, Jagdalpur, where he is allegedly being assigned duties of a lower post of Assistant Grade-III despite his promotion. He further submits that the promotion order remains in force and a sanctioned post of Assistant Superintendent is available at Raipur. Learned counsel would submit that the petitioner has submitted a representation before the competent authority seeking consideration of his posting at Raipur against the available post, but no decision has been taken thereon. He, therefore, prays that the present petition may be disposed of with a direction to respondent No. 2 to consider and decide the petitioner's representation in accordance with law.
On the other hand, learned State counsel submits that if the petitioner's representation is still pending consideration before the competent authority, the same shall be considered and an appropriate order shall be passed in accordance with law within a stipulated period.
I have heard learned counsel for the parties and perused the pleadings as well as the documents appended to the writ petition.
Considering the limited prayer made by learned counsel for the petitioner and taking into account the submission made by learned State counsel, this writ petition is disposed of with a direction to respondent No. 2/ Registrar, Firms and Societies, Chhattisgarh to consider and decide the petitioner's representation dated 16.06.2026 (Annexure P/5) and pass an appropriate and reasoned order, in accordance with law, preferably within a period of 30 days from the date of receipt of a copy of this order.
The petitioner is at liberty to apprise the concerned respondent authority of the order passed by this Court for necessary information and compliance.
With the aforesaid direction, the writ petition is disposed of.