ARCHANA KHATI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since an identical question of law involves in W.P. (S) Nos. 10549 of 2019, 10616 of 2019 and 10623 of 2019, therefore, they are heard analogously and are being disposed of by this common order. [For the sake of convenience, Writ Petition (s) No. 10623 of 2019 would be taken-up as lead case]

(2.) By way of filing these writ petitions, the petitioners have assailed the order dtd. 15/11/2019 (Annexure P-1) passed by respondent No. 1 whereby the petitioners' claim for appointment on the post of Aayurvedic Medical Officer has been declined by the State Authority on the count that in pursuance of the memo dtd. 25/4/2019 & 21/5/2019 sent by the Respondent/State, the Public Service Commission did not agree to extend the validity of selection list, therefore, appointment order could not be issued in favour of the petitioners namely Dr. Nitesh Mahant, Dr. Archna Khati & Dr. Sunil Kumar Tandon.

(3.) Brief facts, as projected by the petitioners, are that Public Service Commission has issued advertisement No. 11/2017 on 26/9/2017 and published the same in the newspaper namely Rojgar Aur Niyojan on 4/10/2017 for 69 posts of Ayurved Medical Officer. On completion of the entire selection process, the names of the petitioners were found place in the waiting list dtd. 10/5/2018 in their respective categories. The details of all the petitions are given in the table form as under:- <IMG>JUDGEMENT_144_LAWS(CHH)9_2022_1.jpg</IMG>