SONIKA SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the selection/appointment of the respondent No.5 on the post of District Coordinator under Zila Panchayat, Bilaspur.

(2.) The relevant facts leading to the filing of the present writ petition is that an advertisement was issued on 28.04.2017 inviting applications for the post in the office of the Development Commissioner. The post for which the advertisement was issued was 27 posts (one for each district) of District Coordinator. The petitioner and the respondent No.5 both had applied for the said post. The qualification prescribed for the post was B.E. (Civil) and three years of experience. Apart from the qualifications, there were certain other conditions also prescribed under the advertisement. It is the contention of the petitioner that she was more meritorious than the respondent no.5, but the respondents have malafidely and arbitrarily discarded the claim of the petitioner and while preparing the list of eligible candidates, published the names of 10 candidates, who had participated in the skill test as well as written examination. The petitioner was placed at serial No.2 and it was the respondent No.5, whose name appeared at serial No.1.

(3.) The petitioner immediately raised an objection so far as the eligibility of the respondent No.5 is concerned, and while challenging the same the petitioner had questioned his eligibility, both in respect of his experience, as also on the fact that he has applied for more than one district, which otherwise was not permissible under the advertisement. The objection so raised by the petitioner had not been decided and without deciding the same, the respondent No.5 had been issued with the order of appointment and who in turn also immediately joined his duties. The petitioner had also questioned the experience certificate, which the respondent No.5 has furnished.