LAWS(CHH)-2022-10-59

ARVIND KUMAR NISHAD Vs. STATE OF CHHATTISGARH

Decided On October 10, 2022
Arvind Kumar Nishad Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Since an identical question of law is involved in both W.P. (S) Nos.5204 of 2014 and W.P. (S) No. 7711 of 2018, therefore, they are heard analogously and are being disposed of by this common order.

(2.) For the sake of convenience, Writ Petition (s) No. 5204 of 2014 would be taken-up as lead case.

(3.) The petitioner has filed writ petition bearing Writ Petition (S) No. 5204 of 2014, has prayed for issuance of direction to the State to conduct fresh recruitment process as per terms and conditions prescribed in advertisement dtd. 26/2/2014 (Annexure P/1) issued by the Director Medical Education, Chhattisgarh mainly contending that as per clause 20 of the advertisement the written examination should be conducted and merit list on the basis of marks secured by the candidate in the written examination which will be of 90 marksand marks obtained in interview would be 10 marks will be prepared and if the candidate has secured 50 or more marks then only he will be called for interview, but all of a sudden the whole selection process has been changed and skill test has been conducted which is change of rules of game therefore, whole selection process is unsustainable and bad in law.