CHANDRAWATI SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner has challenged the action of the respondent Municipality, i. e., Nagar Panchayat Pendra Road who has not considered the name of the petitioner for selection to the post of Shiksha Karmi Grade-I (Economics) for which the petitioner had applied in pursuance of the advertisement issued by the said Municipality on 29-6-2011 vide Annexure P-1.

(2.) ACCORDING to the petitioner, she is fully eligible and satisfies all the requirements for being considered for selection and is otherwise meritorious, yet her candidature has been ignored and the respondent Municipality is proceeding ahead with the selection.

(3.) IN view of the above, this Court is of the opinion that non consideration of the name of the petitioner is appealable under Rule 13 of the Rules, 2008 read with Section 308 of the Act of 1961 and as a consequent, there being an alternative remedy available to the petitioner, the instant writ petition is not maintainable. Accordingly, it is dismissed as such. The petitioner would be at liberty to prefer and prosecute an appeal before the Appellate Authority provided under the Act of 1961.