DEVKI GANJEER Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner filed an application pursuant to the advertisement dated 14.01.2008 (Annexure R-1/1) for selection and appointment on the post of Shiksha Karmi Grade-III.

(2.) THE candidature of the petitioner was rejected on the ground that the petitioner does not possess two years D.Ed. course pass certificate. Thus, this petition, seeking a writ to quash the order dated 03.09.2000 (Annexure P-1), whereunder, his candidature was rejected on the above-stated ground. The petitioner, further seeks a direction to direct respondents to appoint her on the post of Shiksha Karmi Grade-III.

(3.) I have heard the rival contentions advanced by the learned counsel appearing for the parties, perused the pleadings and documents appended thereto.