GHANSHYAM, Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this appeal is to the order dated 17/08/2020 passed by learned Single Judge in Writ Petition (S) No.3059 of 2020 dismissing the writ petition filed by the appellants wherein the appellants have sought for quashment of advertisement dated 10/06/2020 and in alternative, to consider the candidature of the writ petitioners for appointment subject to their clearing final semester examination of Post Graduation.

(2.) Respondent No.2 issued an advertisement on 10/06/2020 for appointment on the post of Assistant Direction (Agriculture), Agriculture Department. The last date for submission of application form by the interested candidates has been provided as 14/07/2020 till 11.59 PM. In the advertisement, important note has been mentioned wherein cut-off date for holding essential minimum qualification has been mentioned as on last date for submission of application. The appellants have aggrieved with the said clause, filed Writ Petition (S) No.3059 of 2020 with following reliefs :

(3.) The aforementioned writ petition came up for hearing before the learned Single Judge on 17/08/2020 and learned Single Judge after hearing both the sides, dismissed the writ petition vide impugned order.