NIRANJAN SINGH RATHORE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the impugned letter dated 29.01.2011, whereby the request by the State Government for publishing of a wait list from which the unfilled vacancy could be filled up was rejected by the Chhattisgarh Public Service Commission.

(2.) The further relief is for a direction to the respondent/Public Service Commission to prepare a supplementary list in respect of the examination in which the petitioner had applied and participated and lastly it was prayed that an appropriate direction be issued to the respondents to consider grant of appointment to the petitioner from among the wait list candidates against unreserved male vacant post of Assistant Veterinary Surgeon.

(3.) The brief facts which leads to the filing of the present writ petition was that an advertisement (Annexure P/2) was issued on 14.02008 by the Chhattisgarh Public Service Commission (in short "PSC") for filling up of the posts of the Assistant Veterinary Surgeon. The petitioner belonged to the unreserved category and had applied for the said post and the petitioner on being found suitable was called in for the written examination, which he has successfully passed and was also subjected to interview. According to the petitioner he has done well and was hopeful for getting an appointment.