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Judgment
By the present writ petition, the petitioner seeks a direction to the respondent authorities to consider his case for posting as Lecturer in a Government Higher Secondary School in accordance with the counselling guidelines dated 08.09.2025 (Annexure P/2) and the applicable rules.
Learned counsel appearing for the petitioner submits that the petitioner, while working as Teacher (LB), T-Cadre, was promoted to the post of Lecturer (Physics) vide promotion order dated 22.07.2025 (Annexure P/1), and counselling was scheduled to be held on 26.09.2025. He submits that Government Higher Secondary School, Kansinghi, Block Chhura, District Gariaband, is situated within the same campus as the institution where the petitioner was already serving and that a post of Lecturer (Physics) was available in the said school. He submits that, despite submitting a representation dated 25.09.2025 seeking consideration for posting against the said post, no decision was communicated to him before counselling. Although the petitioner declined to accept the promotion during the counselling held on 26.09.2025, he is now willing to accept posting against any vacancy remaining after the counselling process. He, therefore, prays that the respondent authorities be directed to consider his case and by referring to Clause H of the counselling guidelines, he submits that the petitioner is entitled to be considered for posting against the remaining vacancies available after completion of the counselling process.
On the other hand, learned State counsel submits that though the petitioner has sought posting at Government Higher Secondary School, Kanjingi, Block Churaha, District Gariyaband, the same cannot be granted, as the petitioner himself declined to participate in the counselling process. However, learned counsel submits that, since the petitioner is now willing to accept posting against any vacancy remaining unfilled after counselling, his claim shall be considered and an appropriate posting order shall be passed in accordance with Clause H of the counselling guidelines (Annexure P/2).
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 the respondent authorities to consider the petitioner’s case for posting to the promotional post of Lecturer against a vacancy remaining unfilled after completion of the counselling process, in accordance with Clause H of the counselling guidelines dated 08.09.2025 (Annexure P/2), and issue an appropriate posting order within a period of 30 days from the date of production of a copy of this order before the Director of Public Instructions (DPI).
The petitioner shall be at liberty to submit a copy of this order before the Director of Public Instructions for necessary compliance.
With the aforesaid direction, the writ petition is disposed of.