(1.) BY this petition, the petitioner seeks a direction to the respondent No.2/ Chief Municipal Officer, Janpad Panchayat Chhuhikhanda, District Rajnandgaon, to consider his candidature and appoint him on the post of Shiksha Karmi Grade-III.
(2.) THE facts, in brief, as projected by the petitioner, are that pursuant to the advertisement dated 14.01.2008 (Annexure P-1), the petitioner made an application for selection and appointment on the post of Shiksha Karmi Grade- III and he obtained 58.79 marks in the examination conducted by the Chhattisgarh Professional Examination Board. The petitioner has higher secondary school certificate without D.Ed. qualification, as required as essential qualification for participation in the selection and appointment of Shiksha Karmi Grade-III. Clause 5 of the advertisement provides that in case D.Ed. candidates are not available, relaxation in educational qualification i.e. higher secondary school examination pass certificate and D.Ed. certificate may be granted. The petitioner found his name in the waiting list.
(3.) IT is further submitted that this Court has considered the issue in the matter of Budhlal Hirvanee & Others v. State of Chhattisgarh & Others2 and other connected matters, held as under :