Teacher Who Declined Promotion At Counselling Must Be Considered For Lecturer Vacancy Left Unfilled, Chhattisgarh HC Orders

The petitioner, a Teacher (L.B.), was promoted to Lecturer (Physics) by order dated 22.07.2025, with counselling scheduled for 26.09.2025.

He sought consideration for a Lecturer (Physics) vacancy at Government Higher Secondary School, Kansinghi, but received no decision on his representation before counselling.

He declined the promotion during counselling, but later expressed willingness to accept any vacancy remaining unfilled after counselling.

The State submitted that his claim could be considered under Clause H of the counselling guidelines dated 08.09.2025.

The Court applied Clause H of the counselling guidelines dated 08.09.2025 as the governing basis for considering posting against vacancies remaining unfilled after counselling.

The judgment identifies no statute or precedent as a basis for its decision.

The Court confined its consideration to the petitioner’s limited request for posting against a vacancy left unfilled after counselling.

In light of the State’s submission that his claim would be considered under Clause H, the Court directed the authorities to consider the claim and issue an appropriate posting order; it did not direct posting at the specific school sought by the petitioner.

The petitioner was permitted to submit a copy of the order to the Director for compliance.