MUKESH KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These batch of writ petitions have been preferred seeking for a direction to the State Government for considering the candidature of the Petitioners for appointment to the post of Sub-Engineer (Civil) after providing them relaxation of age as enumerated in the advertisement.

(2.) Since the issue involved in all these cases being similar and identical and the post for which has been applied by all the Petitioners being the same and the advertisement also being the same, for convenience sake, Writ Petitions (S) No. 1098 of 2013 (Mukesh Kumar Yadav Vs. State of Chhattisgarh and others) has been taken up as the lead case and Shri Mateen Siddiqui, learned Counsel for the Petitioners in the said writ petition along with Writ Petition (S) Nos. 2783 of 2013, 1099 of 2013 and 1101 of 2013 has led arguments on behalf of the Petitioners.

(3.) Before this Court delves into the merit of the case, it is necessary to give the brief factual matrix of the case which would in most of the cases be similar or identical, and if not only with slight variation. The State of Chhattisgarh on 28.4.20012 issued an advertisement calling for applications from eligible candidates for filling up the posts of Sub- Engineer (Civil), Sub-Engineer (Electrical), Assistant Draftsman and Tracer to be filled up in the Rural Engineering Services Department under the Panchayat and Rural Development Department, State of Chhattisgarh.