BHOJ SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this petition is to the legality and the validity of the select list dated 19.10.2011 (Annexure P/1) whereunder the merit list has been prepared for appointment on the post of District Ayurved Officer.

(2.) Pursuant to the advertisement dated 23.10.2009 (Annexure P/4), the petitioners working as Ayurved Medical Officers applied for the recruitment to the post of District Ayurved Officer. The requisite qualification and experience prescribed in the advertisement was graduation in Ayurved with internship by the recognized institute registered with Bhartiya Chikitsa Kendriya Parishad and working as Ayurved Officer in a Government Hospital or in a Dispensary for minimum 5 years. Clause 8.2 of the advertisement prescribes that on scrutiny of the applications received from the applicants there may be a written examination for short listing of the candidates. If there is a written examination, the candidates will be informed and if written examination was not thought necessary, the applicants will be considered through interview after short listing and for that the applicants would be notified. The petitioners appeared in the interview and were unsuccessful. Thus, this petition.

(3.) The contention of learned counsel appearing for the petitioners is that the recruitment on the post can be only through written test, not through interview only. Secondly there was a provision of holding written examination in the advertisement and the holding of written examination, without any reason, cannot be dispensed with.