AIROnline 2025 SC 313

Supreme Court Of India

(From : AIROnline 2019 CHH 2298)

Hon'ble Judge(s): B. R. Gavai, Augustine George Masih , JJ

Constitution of India , Art.309— Chhattisgarh Civil Services (General Conditions of Services) Rules (1961) , R.12— Seniority - Claim for - Candidates claimed that they being selected in selection process of 2003 ought to have been granted seniority over all such candidates who were selected in pursuance of subsequent selection process - Candidates were appointed pursuant to order of High Court and their seniority was to be reckoned from date of their appointment - Said judgment of High Court had attained finality - As such, claim of candidates with regard to grant of seniority vis-a-vis those candidates who were appointed prior to date of order of High Court was not sustainable - However, considering fact that right to be appointed accrued to candidates on date of order of High Court and State had not taken action regarding giving appointment to them for eight months and 2012 batch was appointed after 2 months from date of order of High Court, candidates would be senior to Judicial Officers who were appointed on 10.07.2012. AIROnline 2019 CHH 2298-Partly Reversed (Para 10 12 13 15) .....