CHITRAKANT CHOUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned counsel for the parties on the question of admission.

(2.) This writ petition has been filed by the petitioner seeking quashment of advertisement dtd. 04/01/2022 (Annexure P/1) issued by respondent No. 2 inviting applications for the post of Food and Civil Supply Inspector stating that 10% reservation for the economic weaker sec. (EWS) of the society has not been provided in accordance with the Chhattisgarh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) (Sansodhan) Ordinance, 2019.

(3.) Mr. Ajay Kumar Barik, learned counsel for the petitioner, would submit that providing 10% reservation to the economic weaker sec. (EWS) category is a must in light of the aforesaid Ordinance promulgated on 04/09/2019 in exercise of the power contained under Article 213 of the Constitution of India. He would rely upon the decision rendered by the Supreme Court in the matter of Dr. Jaishri Laxman Rao Patil v. State of Maharashtra, through Chief Minister and Another (2021) 2 SCC 785 .