MANISH KUMAR KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr.Shrawan Agrawal, learned counsel for the petitioners. Also heard Mr.Mr.Prafull N. Bharat, learned Advocate General with Mr.Vinay Pandey, learned Deputy Advocate General for the respondents.

(2.) The petitioners have filed this writ petition with the following prayers:-

(3.) Brief facts necessary for disposal of this writ petition are that respondent No.1 published a advertisement on 21/8/2023 (Annexure P-2) for direct recruitment of Hand Pump Technician for 188 posts in which 69 posts are reserved for Scheduled Tribes. Petitioners No.1 and 2 belong to the Scheduled Tribes category and petitioner No.3 belongs to Scheduled Caste category. The petitioners applied for the post of Head Pump Technician and submitted their applications through online in the site of Chhattisgarh Professional Examination Board, Raipur. As per scheduled for examination of Hand Pump Technician Recruitment Exam 2023 held on 24/9/2023, the petitioners participated in the said examination. After examination, the Chhattisgarh Pprofessional Examination Board issued a combined merit wise list on 6/10/2023 in which the petitioners found their names in page 7 of the list serial No.377 for petitioner No.1, page 4 of the list serial No.214 and page 1 list at serial No.38. The respondents issued a letter for connseling and verification of documents and scheduled the date on 23/1/2024, as per memorandum of the respondents. As per scheduled of counseling and document verification, the petitioners appeared before the selection committee on 23/1/2024 and produced all the relevant documents like marks sheet and others, in which marks sheet of the ITI was for diesel mechanic issued by the ITI have been produced which shows that one year course have been done by all the petitioners, but unfortunately later on, the petitioners have been declared ineligible on the ground that the petitioners have submitted one year certificate, whereas the departmental recruitment rules and advertisement determined two years certificate. The petitioners found their names in the list of details of ineligible candidates in serial Nos.18,16 and 14 for respective petitioners. Hence, this writ petition.