MAYANK VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking for the following reliefs:

(2.) Brief facts of the case as projected by the petitioner are that, the respondent no.1 issued advertisement for Patwari Training Selection Examination-2017 for various district of Chhattisgarh, the petitioner applied for District-Sukma, because he is permanent resident at District-Sukma, as per advertisement, for District- Sukma, the total post was-35, in which 02 posts were reserved for General Category, 03 posts were reserved for O.B.C. (in which For Male-2 and Female-1), for S.C. Candidate 01 posts was reserved and for S.T. Candidate 29 post were reserved, the petitioner and other candidate moved an application for the said post.

(3.) The petitioner online applied as O.B.C. candidate, in which 3 seat were reserved (For Male-2 and Female-1), the respondents authority scrutinized the application of the petitioner and other candidate, subsequently, on 2/6/2017, issued a letter to the petitioner for verification of his original documents and date was fixed from 5/6/2017 to 15/6/2017. The petitioner appeared before the authority, thereafter the authority verified the documents of the petitioner. After completing all the formalities, on 31/7/2017, the respondent no.2 issued final selection list, whereby respondent no.2 selected private respondent no.4 and 5 for Patwari training and not selected to the petitioner, whereas the petitioner secured second rank of the O.B.C. category in the District Sukma i.e. he obtained higher marks from the private respondents.