High CourtsSingle Bench(2018) 04 CHH CK 0244

Dr. Virendra Singh Parihar vs State Of Chhattisgarh

Chhattisgarh High Court · Decided on 19 April 2018

HON’BLE JUDGES
MANINDRA MOHAN SHRIVASTAVA, J
RESULT
Disposed of
CASE NUMBER
WPS No. 2481, 3120 of 2018

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Judgment

13 paragraphs · 276 words
1.

The legal issue raised in this petition is squarely covered by the circular issued by the State Government itself, apart from the legal position settled in

plethora of decisions.

2.

Learned counsel for the petitioner has placed on record circular dated 08/03/2006, wherein it has been stated as below -

 “5- mijksDr ds vfrfjDr ;g Hkh Li""V fd;k tkrk gS fd jksLVj esa vukjf{kr oxZ dk fcUnq lkekU; oxZ ds fy, vkjf{kr ugha gS oju~ vukjf{kr gS]

vFkkZr vukjf{kr fcUnq ij ;fn ofj""Brk ds vk/kkj ij vkjf{kr Js.kh ds O;fDr dk uacj lhfu;kfjVh ,oa ;ksX;rk ds vk/kkj Ikj vkrk gS rks mls vukjf{kr fcUnq ds

fo#) fopkj fd;k tk;sxk tks okn ds mlh oxZ ds vkjf{kr fcUnq ls lek;ksftr ugha gksxkA†Later on, in a recent circular dated 01/09/2017 (filed along with

memo dated 19/04/2018), it has been clarified as below -

 “d`i;k lanfHkZr i= dk voyksdu djus dk d""V djsa] ftlds rgr~ f'k{kd (ia-) laoxZ dh inksUufr gsrq NRrhlxdzekad@,Q 4&2@2001@1&3] fnukad 08-03-2006 esa mYysf[kr izko/kkuksa ds vuqlkj dk;Zokgh ds laca/k essa ys[k fd;k x;k gSA ftlesa mYys[k gsS

fd jksLVj essa vukjf{kr oxZ dk fcUnq lkekU; oxZ ds fy;s vkjf{kr ugha gS] Okju vukjf{kr gS] vFkkZr vukjf{kr fcUnq ij ;fn ofj""Brk ds vk/kkj ij vkjf{kr

Js.kh ds O;fDr dk uacj lhfu;kfjVh ,oa ;ksX;rk ds vk/kkj ij vkrk gS rks mls vukjf{kr fcUnq ds fo#) fopkj fd;k tk;sxk] tks ckn ds mlh oxZ ds vkjf{kr

fcUnq ls lek;ksftr ugha gksxkAâ€​

3.

Therefore, in these circumstances, both the petitions are disposed off with a direction that promotion shall be made and candidature of the petitioner

shall be considered in accordance with the aforesaid instructions.