PRAKASH RAO GAYAKWAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) THE petitioner is working as Driver on daily wages basis in the office of the Commercial Tax Officer, Janjgir -Champa. The petitioner has assailed the legality and validity of the impugned recruitment process initiated by the Divisional Deputy Commissioner, Commercial Tax, Bilaspur Division - II vide Annexure - P/6 dated 15 -1 -2010 on the ground that the said recruitment is made by calling name from the Employment Exchange without issuing any public notice.

(3.) IN so far as the attack in impugned advertisement on the ground that the subject post has already been filled up, suffice it would be to mention that the respondents have clearly stated in the return that the order of regular appointment was never issued in favour of the petitioner and secondly the petitioner has also not filed any such document by which he was informed of his selection pursuant to the selection process initiated vide Annexure - P/2 or that he was offered appointment and was allowed to join as regular incumbent on the post of Driver. The petitioner has also not submitted any proof that at present he is working on the post of Driver in the office of the Commercial Tax Officer, Janjgir -Champa as a regular employee.