BHARTI DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petitions is to the order passed by the Commissioner/Appellate Authority, Urban Administration Development Department dated 09/11/2009 whereby the Commissioner has set aside the order dated 18/03/2009 passed by the Collector and have ordered for restoration of the appointment order issued in favour of the respondents No. 5 & 6.

(2.) The facts of the case in brief is that, an advertisement was issued for filling up the post of Siksha Karmi Grade-III. The two petitioners herein have also participated in the same. After the selection process was complete, the respondents issued an order of appointment in favour of the respondents No. 5 & 6 vide order dated 16/09/1998. The petitioners herein immediately preferred an appeal under Rule 12 of the Nagar Palika Siksha Karmi (Recruitment and Conditions of Service) Rules, 1998. The Collector after considering the contentions put forth by the petitioners allowed the appeal vide order dated 25/10/1999 and set aside the order of appointment issued in favour of the respondents No. 5 & 6 and also ordered for giving appointment to the petitioners.

(3.) The petitioners in between were granted appointment on 15/11/2000.