Smt. Suman Sharma vs State Of Chhattisgarh on 28 April, 2026

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Chattisgarh High Court

Smt. Suman Sharma vs State Of Chhattisgarh on 28 April, 2026

Bench: Parth Prateem Sahu

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                                                               2026:CGHC:19559


                                                                            NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR


                             WPS No. 3660 of 2026

1 - Smt. Suman Sharma W/o Mohd. Javed Akhtar, Aged About 47 Years
Posted As Trained Teacher (M.R.) At Government Disabled Home Cum
Hostel District Janjgir-Champa, Chhattisgarh
2 - Smt. Shabra B. Khan, W/o Sahid Mohammed Aged About 45 Years
Posted As Trained Teacher (M.R.) At Government Mental Retarded (M.R.)
Girls Special School Ambikapur, District Surguja, Chhattisgrah.
                                                                   ... Petitioner(s)
                                     Versus
1 - State Of Chhattisgarh Through The Secretary, Department Of Social
Welfare, Mahandai Bhavan, Atal Nagar, Naya Raipur District Raipur
Chhattisgarh
2 - Director, Department Of Social Welfare, Samaj Kalyan Parisar, Mana
Camp, Raipur, District Raipur, Chhattisgarh
3 - Chhattisgarh Public Service Commission, Through Its Secretary, North
Block, Sector 19, Nava Raipur, Atal Nagar, District Raipur, Chhattisgarh
                                                                ... Respondent(s)

For Petitioners : Mr. Sibashish Mishra, Advocate For State : Mr. Vivek Verma, G.A. For Respondent No. 3 : Dr. Sudeep Agrawal, Advocate HON'BLE SHRI PARTH PRATEEM SAHU, JUDGE ORDER ON BOARD 28.04.2026

1. Petitioner has filed this writ petition seeking following reliefs:-

"10.1 That, this Hon'ble Court may kindly be pleased to 2/3 quash and set aside the impugned proposal dated 16.12.2025 (Annexure P/1), issued by the Director, Social Welfare Department, Chhattisgarh.

10.2 That, this Hon'ble Court may kindly be pleased to direct the respondent authorities to consider the case of the petitioners for promotion to the post of Superintendent cum Assistant Director with all consequential benefits in accordance with law.

10.3 That, this Hon'ble Court may graciously be pleased to pass such further orders or directions as may be deemed fit and proper in the facts and circumstances of the case.."

2. Learned counsel for petitioner submits that petitioner was appointed as Teacher (hearing impaired) on 07.04.1998 by the then Govt. of M.P. in the Department of Social Welfare. Petitioner thereafter had become eligible for the post of Assistant Director, however, the candidature of petitioner for promotion is not considered. Petitioner had submitted representation vide Annexure P-5 dated 15.01.2026 before respondent no. 2 and 3, but till date it has not been considered and no decision has been taken, therefore, direction be issued to respondent no. 2 and 3 to consider and take decision on pending representation within specified time frame.

3. Learned counsel for State and learned counsel for respondent no. 3 submits that in view of limited prayer made by learned counsel for petitioner, they are having no objection, if representation submitted by petitioner is still pending, it will be considered in accordance with law.

4. On due submission of counsel for the respective parties, without entering into the merits of the case, this writ petition is disposed of at this stage directing respondent no. 2 and 3 to take decision on pending 3/3 representation of petitioner Annexure P-9 dated 10.04.2026, in accordance with law, expeditiously, preferably within a further period of 03 months from the date of receipt of the order.

5. With the aforesaid observation and direction, this writ petition is disposed of.

Sd/-


                                                       (Parth Prateem Sahu)
Saurabh                                                      JUDGE

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