ARUN KUMAR SUGANDH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner has preferred this writ petition seeking quashment of the impugned letters dated 31.3.2014 & 9.6.2014 with a further prayer for a direction to the respondents to appoint the petitioner on the post of Assistant Professor (Economics).

(2.) THE State Government initiated the process of recruitment of Assistant Professor (Economics) through Public Service Commission. At the end of selection process, the petitioner could not find place in the merit list but was placed at Sr. No. 1 amongst the waiting list candidates.

(3.) LEARNED State counsel would oppose the writ petition on submission that once a person selected from the merit list joins on the post but later on is terminated or resigns, there is no necessity of exhausting the waiting list.