PAWAN KUMAR AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed seeking quashment of the order dated 24.06.2016 (Annexure P/1) i.e. rejection of the representation which the petitioners have made seeking for grant of seniority and consequential benefits in the gradation list of Civil Judge, Class-II.

(2.) The facts of the case is that, the petitioners appeared for selection as Civil Judge, Class-II in the cadre of Chhattisgarh Lower Judicial Service vide the advertisement published in the year, 2003. The petitioners were not found selected. Aggrieved by their non selection, the petitioners had filed a writ petition i.e. WP No.1827 of 2004. The grievance of the petitioners was that, the horizontal reservation of 30 percent for women have not been correctly applied by the respondents and thereby the petitioners could not get selected.

(3.) The writ petition finally stood allowed on 02.05.2012 directing the respondents to grant appointment to the petitioners. However, while disposing of the writ petition, the Division Bench of this Court had made the following observations: