ARUN KUMAR SUGANDH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of learned Counsel appearing for the parties, the ' petition is heard finally.

(2.) The petitioner, by this petition, seeks a writ in the nature of mandamus and direction to the respondent authorities to consider the case of the petitioner and appoint him on the post of Assistant Professor (Economics).

(3.) According to the learned Counsel appearing for the petitioner, in response to the advertisement dated 9-12-2005 (Annexure P. 1) issued by the Chhattisgarh Public Service Commission, the petitioner made an application for selection and appointment on the post of Assistant Professor (Economics). Learned Counsel for the petitioner submits that though the name of the petitioner did not figure in the main select list, subsequently by letter dated 22-7-2008 the petitioner was informed that his name is in the supplementary list as No. 1. After the said information, no appointment order has been issued till date. Thus, this petition.