PRAMOD KUMAR JANGDE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Kishore Bhaduri, learned senior counsel, assisted by Mr. Saurabh Dangi and Ms. Surya Kawalkar Dangi, learned counsel for the appellant. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for respondent No. 1 and Mr. Anish Tiwari, learned counsel, appearing for respondents No. 2 and 3.

(2.) This appeal is presented against an order dtd. 17/11/2020 passed by the learned Single Judge in WPS No. 4519 of 2020 dismissing the writ petition, wherein challenge was mounted to a charge-sheet dated

(3.) An advertisement dtd. 30/7/2012 was issued by the respondent No. 2 inviting applications for filling up 15 vacant posts of Assistant Manager. In General Category, 6 posts were notified out of which 02 posts were reserved for female candidates, 02 posts for Other Backward Category, 02 posts for Scheduled Caste and 05 posts were reserved for Scheduled Tribe.