VIVEK KUMAR SHRI PRABHUNATH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Ajit Kumar Singh, learned counsel for the appellant. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for the respondents.

(2.) This writ appeal is presented against an order dtd. 22/3/2022 passed by the learned Single Judge in W.P.(S) No. 1890 of 2022, dismissing the writ petition.

(3.) An advertisement dtd. 11/9/2019 was issued for filling up of the post of Pharmacist (Ayurved). The last date of submission of application was 6/10/2019, which was, later on, extended till 16/10/2019. The petitioner responded to the said advertisement for appointment as Pharmacist (Ayurved) Sarguja Division and participated in the selection process in which he came out successful. The result of the examination, pursuant to the advertisement dtd. 11/9/2019, was published on 11/6/2020.