HARISH KUMAR PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition has been preferred assailing the order dated 14.02.2012 (Annnexure P/1) and the order dated 20.04.2012 whereby the respondent No.3 has issued an order of appointment in favour of respondent No.4 on the post of Assistant Grade-III.

(2.) Brief facts of the case are that, the respondent No.3 published an advertisement on 27.06.2011 for filling up the post of Assistant Grade-III at Nagar Panchayat, Nagri, Distt. Dhamtari. The minimum qualification that was prescribed in the advertisement was passing of Higher Secondary Examination certificate or First Year pass of Graduation Course; 25 words per minute Hindi Typing pass from the recognized Board/Institution and one year Diploma Course in Data Entry Operating/Computer Programming from any recognized Board/Institution with 10000 words Key Depression per hour.

(3.) The petitioner participated for the said post. The petitioner was having all requisite qualifications as per advertisement. However, the respondent vide order dated 20.04.2012 granted appointment to the respondent No.4 on the said post. Annexure P/1 is the document whereby the merit list of the candidates who had undertaken the examination has been published. In the said select list, it is reflected that the respondent No.4 was shown as the selected candidate and the present petitioner was reflected at serial No.1 in the wait list candidate.