KIRAN SHRIVASTAVA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Bhaskar Payasi, learned counsel for the appellant. Also heard Mr. Siddharth Dubey, learned Deputy Government Advocate for the respondents No. 1 and 2 as well as Mr. Pawan Shrivastava, learned counsel for the respondent No. 3.

(2.) This appeal is directed against an order dtd. 27/7/2021 passed by the learned Single Judge in Writ Petition (S) No. 4370 of 2010, whereby the writ petition of the appellant was dismissed as being devoid of merit.

(3.) The case of the appellant, as projected in the writ petition, is that pursuant to an advertisement issued in the month of January, 2008 by the respondent No. 3-Chief Executive Officer, Zila Panchayat, Durg, for recruitment to the post of Shiksha Karmi Grade-I, II and III, the appellant had applied for the post of Shiksha Karmi Grade-I. The appellant had appeared in the examination held on 6/4/2008, the result of which was declared on 31/5/2008. According to the appellant, she was placed at serial No. 10 of the merit list in respect of commerce faculty and was at serial No. 7 amongst women category. The grievance expressed in the writ petition was that despite several posts lying vacant, the appellant was not appointed. It was also stated that the validity of the select list was extended by a period of three months upto 31/8/2009 by the Special Secretary, Panchayat and Rural Development Department, which, however, was again reduced by him by order dtd. 27/6/2009 to a period of 13 months upto 30/6/2009 with a direction to fill up the vacant posts from the waiting list.