DEEPAK KUMAR NAYAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Awadh Tripathi, learned Counsel for the petitioner. Also heard Mr. Chandresh Shrivastava, learned Deputy Advocate General appearing for respondents No. 1 to 3 and 6.

(2.) The petitioner is a member of Janpad Panchayat, Palari in the District of Baloda Bazar -Bharatapara, and by this application, styled as a Public Interest Litigation, following reliefs are sought for, which are reproduced hereunder as follows:

(3.) An advertisement dtd. 12.03.2021 was issued by respondent No. 6 for different villages within the Baloda Bazar District inviting applications for the post of Anganbadi Karyakarta and Sahayika on or before 31.03.2021. A merit list in respect of village Jara and Keshla are enclosed in the petition. The grievance of the petitioner is articulated, primarily, in paragraphs 8.5 and 8.7 as also in the grounds urged at paragraphs 9.3 and 9.4. It will be appropriate to quote the aforesaid paragraphs and grounds: