NIKHIL KUMAR SUSHMAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The points of issue involved in the instant case are:

(2.) The brief facts relevant for the adjudication of the present dispute are, that an advertisement was published for filling up of the post of Civil Judge, Class-II (Entry Level) on 22.2.2014. The total post advertised was 53 out of which, post under Unreserved Category was 17. The Petitioner in the instant case claims to be a candidate belonging to Scheduled Caste category. The final select list was published on 23.3.2015, and the Petitioner came out in merit and his position in the order of merit was 10th. He was considered for the post under Unreserved Category by virtue of his coming in the 10th rank in merit.

(3.) Respondent No.1 vide order dated 5.5.2015 (Annexure P-3) issued a letter to the Petitioner intimating him about his selection for the post and asked him to report for verification of the documents along with originals of the complete educational qualifications, Domicile Certificate, Caste Certificate from the High Level Caste Scrutiny Committee etc. The Petitioner in support of his being candidate of the Scheduled Caste category had submitted caste certificate issued in his favour from the Sub Divisional Officer, Rajnandgaon issued in the year 2007-08, the original of which also is said to have been submitted before the authorities concerned. Meanwhile the Petitioner is said to have moved for verification of the social status before the High Level Caste Scrutiny Committee, which is still in process for investigation/verification, therefore, the Petitioner has not been issued with an order of appointment. That, vide Annexure P-4, dated 7.4.2016, the High Level Caste Scrutiny Committee issued a letter to the Petitioner for submitting documents, which would show that his ancestors were residents of the State of Chhattisgarh prior to 10.8.1950.