LAWS(CHH)-2018-11-106

SANJAY SONDHI Vs. STATE OF CHHATTISGARH

Decided On November 29, 2018
Sanjay Sondhi Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) The appellant by the instant appeal has questioned the order dated 2.1.2017 passed by the learned Single Judge in WPS No.640/2014 dismissing the writ petition filed by the petitioner/appellant.

(2.) The petitioner/appellant herein in his writ petition has sought following reliefs:-

(3.) The appellant has pleaded in the writ petition that respondent No.2 had published an advertisement for appointment on different posts of State Civil Services including Class-II & III posts in different departments. This advertisement was published on 28.12.2011. As per this advertisement, last date for submission of online application form was till 9.2.2012 and the preliminary examination was to be held on 6.5.2012. The appellant submitted his application form within the time limit prescribed in the advertisement and thereafter on 30.12.2013 selection list was published by the respondent No.2. The appellant was selected on the post of Naib Tahsildar as per Annexure P-6 (Page No.38 to the writ petition).