RAJ KUMAR SINGH Vs. STATE OF C.G.

JUDGEMENT

(1.) The petitioner has filed this writ petition assailing order dtd. 6/10/2023 passed by respondent No. 2 (Annexure P/9) by which the claim of the petitioner for appointment to the post of Information Assistant Grade-II has been rejected.

(2.) The brief facts as projected by the petitioner are that:

(3.) The State has filed its return mainly contending that on 29/12/2020 they have sought permission for filling up the vacant posts of Information Assistant Grade-II from the waiting list which has been granted on 22/2/2021 (Annexure R/1). Thereafter, the Finance Department has also granted approval for filling up 4 posts of Information Assistant Grade-I from the waiting list candidates and for filling up the post of wait list candidates Information Assistant Grade-II, they have sent proposal which was granted on 21/6/2021, but the requirement could not be completed during the validity of the waiting list which was till 2/7/2021 and it has lost efficacy in absence of any extension, as such, appointment order of the petitioner could not be issued. On this factual position prayed for dismissal of the writ petition.