PRASOON GOYAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for following reliefs:-

(2.) Brief facts of the case, is that, respondent No. 1 has framed the Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012, under which Rule 4(2) and (3) prescribe that a vacancy of a sanctioned post can be filled only if it is likely to remain vacant for one year or more due to unavoidable reasons, or if, after advertisement, no government servant meeting the minimum eligibility is available, or if the post cannot be filled by promotion for unavoidable reasons, in such cases, the approval of the General Administration Department is mandatory. However, in this case, no such approval was obtained. Moreover, contrary to Rule 5(2), which mandates inviting retired government servants, fresh candidates were called instead. Therefore, the walk-in interview advertisement dtd. 25/1/2023 is illegal, unauthorized, and liable to be quashed. Hence, this petition is filed.

(3.) Learned counsel for the petitioner respectfully submits that the petitioner should be granted the opportunity to submit an application or representation before the relevant authorities. If there exists any vacancy or post that corresponds to the petitioner's qualifications, the petitioner ought to be allowed to apply for the same. It is further requested that the authorities be directed to duly consider and decide upon such application or representation in a fair and timely manner, ensuring that the petitioner's eligibility and qualifications are appropriately evaluated in accordance with the applicable rules and regulations.