SHIVSHANKAR PRASAD PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed seeking for a direction to the respondents to consider the case of the petitioner for appointment on the post Assistant Professor (Physics).

(2.) The facts of the case is that an advertisement was published on 15.05.2009 for filling up of the various posts of Assistant Professors in different subjects. One such post was Assistant Professor in Physics subject. The petitioner had applied for the said post of Assistant Professor (Physics). Initially there was some litigation to the recruitment process and some interim order was pased by the High Court, pursuant to which, the provisional list could be published only on 28.07.2018 and subsequently the final list was published on 07.08.2014 (after the writ petitions were disposed of) along with list of candidates who have come in the waiting list. The petitioner stood placed at serial No.1 in the wait list. The normal period of waiting list was for 1 and years i.e. 18 months starting from 07.08.2014 and as such the validity period of waiting list would had been till 07.02016.

(3.) On the basis of the final select list published on 07.08.2014, appointment orders were issued to selected candidates of which four candidates were from the unreserved category against which the petitioner had applied. Out of four unreserved candidates, two candidates namely Dinesh Chitre (Roll No.105883) and Akhilesh Ranjan (Roll No.105985) did not turn up for appointment inspite of call letters being issued to them, as such, two posts could not be filled up. Immediately thereafter the petitioner raised a claim for appointment from among the wait list candidates as his name stood at serial No.1 in the wait list.