SATYANARAYAN SAHU Vs. STATE OF CHHATTISGARH AND OTHERS

JUDGEMENT

(1.) Respondent No.3/Divisional Joint Director, Health Services issued an advertisement inviting applications for the post of Lab Technician on 16.5.2012 stating vide condition No.2 that candidate appearing pursuant to the said advertisement must have live registration in the employment exchange on the date of issuance of advertisement i.e. 16.5.2012.

(2.) The petitioner appeared in the said examination, he was selected and appointed on the post of Lab Technician by order dated 24.12.2013. Thereafter, a complaint dated 2.8.2014 was made by Jiya-Ul-Haque, Rajiv Kumar and Vinay Kumar that the petitioner did not have valid live registration certificate with employment exchange on the time of submitting the application form and he has obtained the said certificate after the date of advertisement and therefore, appointment of the petitioner is contrary to law and his appointment be cancelled.

(3.) Respondent No.3 issued show-cause notice to the petitioner dated 13.1.2015 directing him as to why his appointment be not cancelled invoking clause 14 of order of appointment as he did not have live registration certificate on the date of issuance of advertisement.