SUKALU RAM NETAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Non-Inclusion of 'Agriculture' as a subject in the relevant Rules framed by the State and the advertisement issued by the Chhattisgarh Public Service Commission with reference to the Educational Qualification stipulating pass in the 12th Class/Higher Secondary School Examination (like Biology, Physics and Chemistry), in spite of including the same at the Degree level as the further qualification required for appointment on the post of "Assistant Conservator of Forest" and "Forest Ranger"; despite the anomaly already noted and assured to be rectified in the earlier selection process held in the year 2017, is the subject matter of challenge in these writ petitions.

(2.) Writ Petition (S) No.2703 of 2020 is taken as lead case and the parties and proceedings are referred to as given therein except where separate reference is made depending on the context.

(3.) Heard Shri Ishan Verma, the learned counsel for the Petitioners and Shri Gagan Tiwari, the learned counsel representing the State as well as Shri Ashish Shrivastava, the learned counsel appearing for the Chhattisgarh Public Service Commission.