RAVI KUMAR GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Invoking writ jurisdiction of this Court under Article 226 of the Constitution of India the petitioners herein, who are selected candidates for the post of Teacher (Panchayat)/Librarian, have filed this writ petition complaining that though the select list has been prepared and approved by the General Administrative Committee of District Panchayat, Durg, select list is not being declared and published and, therefore, they are deprived of their selection and appointment and, therefore, appropriate writ/writs be issued directing the respondents authorities to conclude the recruitment process expeditiously.

(2.) Return on behalf of respondents No. 1 to 3 has been filed stating inter alia that there is a discrepancy between pay scale mentioned in advertisement issued and the rules governing recruitment, therefore, it is pending consideration; similar return has been filed by respondent No. 4, who is the recruiting authority, stating that on account of discrepancy pointed it out by the Chief Executive Officer, Zila Panchayat, Durg to the State Government, recruitment could not be completed within time indicated in the advertisement.

(3.) Mr. A.D. Shrivastava, learned counsel appearing for the petitioners would submit that recruitment process for subject posts were commenced as back as on 7/12/2012 and merit list was duly prepared after following due procedure of law and which has also been approved by the General Administrative Committee of Zila Panchayat, Durg way back on 29/7/2013 but neither select list was declared and published nor reason has been assigned for the delay in concluding the recruitment process; and such delay in concluding the recruitment process is arbitrary and smacks malafide. Apart from this, there is no such discrepancy in the rules and the advertisement so far as it relates to pay scale is concerned and, therefore, a direction may be issued to the respondents authorities to conclude the recruitment process expeditiously.