AMAR SINGH YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner questions the cancellation of the select list for recruitment for the post of Paricharak -cum -Watchman, without filing a copy of the order to that effect. Notice was issued in this petition on 10.10.2012. It appears that after issue of the notice, the respondent authorities conducted re -examination of all the applicants who had made applications pursuant to the advertisement dated 28.03.2012. The State counsel has also filed a report indicating that on the basis of a complaint, an enquiry was conducted wherein some serious irregularities were noticed. Accordingly, it was decided not to proceed with the earlier selection process but to conduct re -examination for those candidates only, who had already applied, earlier.

(2.) SHRI Tiwari, learned counsel appearing for the petitioner submits that without issuing any notice to all the parties concerned, the select list has been cancelled.

(3.) DURING pendency of this petition, indisputably, re -examination of all the applicants was held. This Court has examined the report submitted by the State authorities. On Perusal, it was found that there were certain actions on the part of all the officers conducting examinations which created doubt in respect of fair selection which perhaps lead to the officers belief that reexamination is a must to avoid any doubtful selection, as provided in clause 22 of the advertisement.