BEENA RAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 29.03.2012 (Annexure P-1), on the basis of select list for appointment on the post of Mobile Resource Adviser.

(2.) IN the advertisement dated 26.09.2011 (Annexure P-3), the qualification prescribed for appointment on the basis of Mobile Resource Adviser was Higher Secondary School pass certificate and diploma or degree in visually impaired, hearing impaired, mentally retarded or any other disability impairment course by the recognized Institute of Rehabilitation Council of India (for short " the RCI").

(3.) IN view of foregoing, the writ petition is vague and does not give any specific information/document to warrant interference with the order passed by the authorities. The direction sought in the petition is in the nature of roving enquiry, which cannot be entertained in writ petition in such a manner as has been pleaded by the petitioner.