VARSHA SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner's candidature for recruitment on the post of Sub Engineer (Electrical) has been rejected or refused to be considered by the office of the Development Commissioner, Chhattisgarh, on the ground that the petitioner was not having live registration from one of the Employment Exchange in the State of Chhattisgarh on the cut off date.

(2.) It is not in dispute that the petitioner was otherwise included in the tentative merit list, therefore, she was entitled for consideration of her candidature.

(3.) In State of Chhattisgarh and Another v. Roshni Sahu 1 and other connected matters, the Full Bench of this Court has passed an order holding thus at paras 8 to 14 :