SAPNA JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) CHALLENGE in this petition is to the legality and the validity of the revised select list dated 17.11.2011 (Annexure P/1) whereunder the revised merit list has been prepared for appointment on the post of District Ayurved Officer in which the name of the petitioner finds place at S.No.1 in the revised waiting list.

(3.) SECONDLY, the respondent No.3 was posted in Government Hospital, Dhanora since 21-8-2003; however, he has produced the experience certificate of his posting at Government Hospital, Pujari, Kanker. Even in the certificate of BAMS Examination of Sambalpur University the roll number shown was 92-PN-09 and on the same roll number two mark sheets have been issued. Thus, it appears to be a forged mark sheet. Further the certificate submitted by the respondent No.3 was issued on 15-1-1993 when the respondent No.3 has completed internship on 31-7-1997.