DURGESH SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is the order of appointment dated 06.07.2017 on the post of District Coordinator issued in favour of respondent No.4. Challenge also is to the order dated 19.07.2017 issued by the respondent No.2.

(2.) Brief facts of the case is that an advertisement was issued on 26.04.2017 for filling up of the post of District Coordinator. The last date for filling up of the application was 22.05.2017. The advertisement at the first instance in the first paragraph itself had a condition that a candidate would be entitled for filling up of the application only in one district and that they would not be permitted to fill application for more than one district. The petitioner had also applied for the same so had the respondent No.4. After the selection process was over the respondents issued an order of appointment Annexure P/2 dated 06.07.2017 granting appointment to the respondent No.4 on the post of District Coordinator for district Kabirdham.

(3.) The appointment of the respondent No.4 was challenged by the petitioner before the respondent No.2 who initially had held that the same is contrary to the advertisement and the appointment has to be canceled. However, thereafter at the behest of the respondent No.4 it was ordered that a decision have to be taken only after granting opportunity of hearing to the respondent No.4 and it seems that the respondents had subsequently passed an order justifying the appointment order issued in favour of the respondent No.4. It is the order of appointment dated 06.07.2017 which is under challenge in the present writ petition.