SAURABH PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY this petition, the petitioner seeks to challenge the legality and validity of the letter 6-12-2008 (Annexure P/1) issued by the Under Secretary, Chhattisgarh Public Service Commission, Raipur (for short "the PSC"), by which the candidature of the petitioner has been rejected on the ground that the petitioner is not in possession of the requisite qualification as per the advertisement.

(3.) SHRI Siddiqui, learned counsel appearing for the petitioner, submits that since the petitioner has made an application for registration as Ph.D. candidate on 30-05-2006, the experience ought to have been counted from the date of application, though the petitioner was registered for Ph.D. subsequently, by order dated 26-06-2007. Learned counsel relies on the certificate issued by the Reader-cum-Head of the Department, Government Arts and Commerce College, Bilaspur, who according to the petitioner was his guide in the Ph.D. programme.