GOPI CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Writ petition of the two appellants came to be dismissed by the learned Single Judge vide order dated 2-2-2018. Since the learned Single Judge refused to interfere with the terms and conditions of the advertisement dated 6-12-2016 issued by the Chhattisgarh State Cooperative Marketing Federation Limited (henceforth 'the Federation'), which was for appointment on the post of Field Assistant and Accountant (Class III), the present appeal has been preferred.

(2.) As per the assertion made in the writ petition, the two appellants were working as Clerk-cum-Cashier under the Federation and were said to be working in that capacity for almost 15 years on casual/daily basis. Since in terms of the advertisement these two appellants were overage, they decided not only to challenge the advertisement but also challenge the rules, which were notified by the Registrar, Cooperative Societies, which had laid down the parameters and terms & conditions for such recruitment on a regular basis by societies across the State.

(3.) It was the case of the appellants that keeping in mind the interest of such temporary or casual workers the Federation had made certain rules. In Rule 11 of the Service Rules certain weightage of marks, etc. was granted to the casual employees. The Federation forwarded the same for approval to the Registrar, Cooperative Societies who notified a separate set of rules.