SURESH KUMAR CHOUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Both the writ appeals arise out of impugned order dated 07.02.2018 passed by learned Single Judge in Writ Petition (S) No.6980 of 2007, therefore, both the writ appeals are being decided by this common judgment.

(2.) For the sake of convenience, Writ Appeal No.694 of 2018 is taken as lead case.

(3.) Facts of the case in nutshell are that, respondent-Chhattisgarh Public Service Commission (hereinafter referred to as 'CGPSC') issued an advertisement on 24.05.2006 inviting applications from eligible candidates for appointment to various posts in the State Civil Services, including 44 posts of Deputy Superintendent of Police (hereinafter referred to as 'DSP'). In pursuance to said advertisement, respondent No.1, namely, Mrs. Vanshika Rohit Dalmia as well as respondent No.2, namely, Suresh Kumar Choubey, (appellant in Writ Appeal No.384 of 2018) submitted their application forms and their candidature was considered for selection to the post of DSP. Name of respondent No.2 came in the merit list at Sl.No.4 and name of respondent No.1 came in wait list at Sl.No.2. Out of 44 posts, 24 posts were marked for unreserved category candidates.