DHANANJAY NIRMALKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Present batch of writ petitions would arise out of one and the same selection process for recruitment of Subedar/Sub Inspector/Platoon Commander, therefore, they were heard analogously and disposed of by this common order. Relief(s) sought :

(2.) In WPS No.1336 of 2015 the petitioner (Dhananjay Nirmalkar) has prayed for a direction to the respondents to appoint him on the post of Sub Inspector by virtue of memo dated 25-8-2014.

(3.) Petitioner (Priyanka Suryavanshi), in WPS No.847 of 2015, has prayed for quashment of the select list (Annexure-P/1) to the extent of non-inclusion of her name in the list of successful candidates and, thereafter, to direct the authorities to appoint the petitioner on the post of Sub Inspector in accordance with her merit together with all consequential benefits. By amending the relief clause the petitioner has further prayed for setting aside the appointment of the respondents No.5 to 9 who have been appointed against the Scheduled Caste (Woman) category candidates with further direction to appoint the petitioner as Sub Inspector in the Scheduled Caste (Woman) category with all consequential benefits.