ISHWAR SHARAN GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is a writ appeal against the order of the single judge dated 01.02.2013 dismissing the Writ Petition (S) No.1475 of 2012 filed by Shri Ishwar Sharan Gupta (the Appellant) for setting aside the orders dated 15.02.2012 and 27.01.2012 refusing to appoint him on the post of the Additional District Prosecution Officer (the ADPO) on the ground that the Public Service Commission (the PSC) has refused to extend the validity of the select list.

(2.) The PSC advertised for filling up 74 posts of the ADPO on 07.03.2008. Subsequently, number of posts were increased to 99. The Appellant was one of the applicants in the examination.

(3.) The PSC held written examination on 24.08.2008 and the interview was held on 12.03.2010. Subsequently, the PSC published a select list of 99 candidates on 05.05.2010. A letter dated 11.05.2010 along with the recommendation of the 99 candidates was sent for appointment.