CHANDRA PRAKASH KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed seeking for quashment of the order of appointment passed in favour of the respondent No.2 and a direction also has been sought for considering the case of the petitioner instead of respondent No.2.

(2.) The brief facts of the case is that in the year 2014 there was a vacancy which arose for the post of peon in the office of Additional Public Prosecutor, Mungeli, District Mungeli under the Law and Legislative Affairs Department of the State Government. For filling up of the said post no advertisement as such was published, however names were called from the Employment exchange. The petitioner and few others including the respondent No.2 had also applied for the said post. The respondents on scrutiny of the requisite eligibility criteria found the petitioner also suitable and called on for interview vide call letter dated 15.07.2014.

(3.) In all 13 candidates were called for interview of which only 6 or 7 candidates appeared. According to the petitioner on a comparative study of the credentials of all the six candidates interviewed, the petitioner was better placed both as far as the academic qualifications, so also the experience is concerned. According to the petitioner, inspite of the petitioner being better placed, the respondents have arbitrarily appointed the respondent No.2, who undoubtedly is less meritorious in all respects than the petitioner.