ANOOP MISHRA Vs. STATE OF CHHATTISGARH AND ORS.

JUDGEMENT

(1.) Petitioner has preferred this writ petition seeking direction to the respondents to provide him joining on the post of Lab Technician pursuant to the appointment order dated 14.06.2010.

(2.) The pertinent facts, necessary for appreciating the issue brought before this Court, are that the Directorate of Higher Education advertised for recruitment of 82 vacancies of Lab Technicians, amongst other posts, in the month of February 2009. The petitioner participated in the said selection process and was placed in the waiting list. Since candidates finding place in the merit list did not join, the waiting list was operated and the petitioner, who was at Serial No.4 in the waiting list, was also issued the appointment letter on 14.06.2010, however, the said appointment order never reached the petitioner.

(3.) When the petitioner became aware about his appointment, he moved an application before the Public Relation Officer, Post Master General, Head Post Office, Bilaspur as to whether the said post office received any communication sent to him by the Commissioner, Higher Education Department, Chhattisgarh. The petitioner also moved a representation before the Commissioner, Higher Education on 21.04.2011 and requested for appointment on the post. The petitioner moved another application before the Joint Director, Higher Education under the Right to Information Act, 2005 (for short 'the RTI Act') seeking information about the medium through which the appointment order was sent to the petitioner. When required information was not supplied to him, the petitioner moved an application before the Chief Information Commissioner on 14.06.2011. He also moved a representation before the Commissioner, Higher Education on 11-11-2011 seeking appointment as well as an enquiry on the issue. As late as on 05.08.2011, the petitioner was supplied a copy of the appointment order dated 14.06.2010, in which his name appears at Serial No.4.