GULREJ SHAH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 30/01/2009 whereby the respondent No.2 had issued an order for cancellation of the recruitment process initiated for filling up the post of PTI as certain deficiencies/irregularities were detected in the course of recruitment process.

(2.) The counsel for the petitioner submits that, infact, the department itself in Annexure-P/5 dated 10/02/2009 has stated that, no prejudice has been caused to the recruitment process and that the department i.e. the respondent No.3 has infact given the report whereby he has on scrutiny of the selection process though has given a finding of certain irregularities having been shown, but he has reached to the conclusion that no prejudice whatsoever had been caused to those persons who were allowed to participate in the recruitment process and no discrimination or for that matter nobody has been victimized on account of the said recruitment process and therefore the recruitment process could be further proceeded with and orders of appointment can be issued.

(3.) According to the counsel for the petitioner, once when the respondent No.3 has given this report, the respondents ought to have proceeded further and granted the appointment to the petitioner who stood first in the order of merit in the select list.