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Judgment
Per Krushna Ram Mohapatra, Chief Justice
Heard Mr. Bhupendra Singh, learned counsel for the petitioners. Also heard Mr. R.K. Gupta, learned Additional Advocate General, appearing for the State/respondents.
This WPS has been filed seeking the following reliefs:
“(i)That, this Hon’ble Court may kindly be pleased to issue a writ/writs, direction/directions, order/orders and Rule 5 of the Chhattisgarh Autonomous Medical College Teaching Modern Service Rules 2019 be declared as ultra vires to the Article 14 and 16 of the Constitution of India, in the interest of justice.
(ii)That, this Hon’ble Court may kindly be pleased to quash the impugned appointment orders dated 01.09.2026 (Annexure P/2), in the interest of justice.
(iii)That, this Hon’ble Court may kindly be pleased to issue a writ/writs, direction/directions, order/orders and the authorities may kindly be directed not to absorbed any contractual employee of Chhattisgarh Medical College against any post of Professor (any subject) Medical Education as sanctioned by the State Govt.
(iv)That, this Hon’ble Court may kindly be pleased to issue a writ/writs, direction/directions, order/orders and the authorities may kindly be directed to hold the departmental promotion committee for promotion of Associate Professor Medical College to the post of Professor, Medical college.
(v)That, this Hon’ble Court may kindly be pleased to issue a writ/writs, direction/directions, order/orders and the authorities may kindly be directed to consider the case representation of the petitioners for promotion on the post of Professor (Respective Subject), in the interest of justice.
(vi)Any other relief which may be suitable in the facts and circumstances of the case, may also be granted.”
Mr. R.K. Gupta, learned Additional Advocate General, submits that the documents enclosed with the WPS are not complete, more particularly, Annexure P/3.
Learned counsel for the petitioners, at this stage, submits that there are some inherent defects in the writ petition, for which he prays for withdrawal of the same, seeking liberty to file a fresh one with better particulars.
Mr. Gupta, learned Additional Advocate General, does not have any objection to such prayers.
Accordingly, the writ petition is disposed of as withdrawn, with a liberty to the petitioners to file a fresh one with better particulars within a period of one month thence.