SURESH KUMAR KURRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the Order dated 12.9.2014, Annexure P-1, passed by the District Collector, District Dhamtari, whereby the appointment of Petitioners on the post of Assistant Grade-III has been cancelled, the present two Writ Petitions have been filed by the respective Petitioners.

(2.) Since the impugned Order and the contentions and stand taken on either side are common in nature, the two Writ Petitions are being decided by this common order.

(3.) The relevant facts for the disposal of the present two Writ Petitions are that the Respondents had floated an advertisement on 29.1.2014 inviting applications from the candidates for filling up of 19 vacant posts of Assistant Grade-III by way of direct recruitment. According to Petitioners, since they possessed the requisite qualification and eligibility criteria, they had applied for the said post and after due scrutiny of their eligibility they were subjected to skill test and finally a merit list was published wherein the name of the respective Petitioners was also reflected. Thereafter, objections were called from among the participants in respect of the merit list and thereafter the Petitioners were appointed vide Order dated 2.8.2014. On receiving the order of appointment, few of the Petitioners gave their joining also, however, the joining of some of the Petitioners was held back. Immediately thereafter, the District Collector, Dhamtari had received certain complaints in respect of various illegalities, irregularities and lacunas in the selection process of the Petitioners to the post of Assistant Grade-III. The District Collector ordered for an enquiry on the complaints and appointed the Additional Collector to enquire into the matter. Subsequently, the District Collector vide the impugned Order dated 12.9.2014 cancelled the entire appointments, which includes the appointment of the Petitioners, on the ground that the appointments were made either in contravention or in violation of the rule position as it stands.