PAWAN OJHA Vs. STATE OF CHHATTISGARH, THROUGH SECRETARY

JUDGEMENT

(1.) Heard.

(2.) The petitioner has prayed for a direction to the respondents to consider his candidature for appointment on the sanctioned vacant post of Assistant Manager in accordance with the provisions contained in the C.G. State Industries Service (Class III Executive) Recruitment Rules, 1985 (in short "the Rules, 1985").

(3.) The petitioner was granted compassionate appointment on the post of AG-III on 18.11.1996 with specific condition that his services shall be regularised on acquiring the qualification of Hindi Typing pass or attaining the age of 40 years, whichever is earlier. When the petitioner was denied candidature for competing in the Limited Competitive Examination to fill up the post of Assistant Manager from eligible Departmental candidates in the year 2008, the present petition was preferred by him.