SARDAR JASWANT SINGH AJMANI Vs. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner has filed this petition styling as Public Interest Litigation. The petitioner has sought relief in para 7 to command all the records pertaining to marking in the interview conducted by the respondent No. 1 for the Civil Services 1999-2000 and to quash the result/appraisal made by the respondents Nos. 1 and 2. It is further prayed that the respondents be directed to further arrange for conducting the interview for all the successful candidates of the main examination, who were invited for the aforesaid interview under objective and impartial parameters fixed by the Court in the presence of experts to be appointed by the Court. It is further prayed in para 4 that the respondent No. 4 to constitute Public Service Commission for the State of Chhattisgarh.

(2.) So far as constitution of Public Service Commission for the State of Chhattisgarh is concerned, Dr. N.K. Shukla, submits that Public Service Commission has been constituted.

(3.) The petitioner submits that he is M.A. in Sociology and Public Administration and B.Ed. He has been a teacher and has taken voluntary retirement. He is Secretary of Gyanodaya Shikshan Samiti. Counsel for the petitioner submits that the advertisement for various posts was published by M.P.P.S.C. in 1999. Written test was conducted on 30-4-2000 and the main examination was conducted during 15th September, to 15th October, 2000. Interview was conducted between 21-3-2001 to 30-3-2001.