RAKESH KUMAR GIRI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Grievance of the petitioner in the instant case is the action on the part of the respondents whereby they have put the petitioner in the category of ineligible candidates.

(2.) The dispute arises from an advertisement which was issued on 20.5.2009 for filling up of the post of Assistant Professor in various disciplines. The petitioner had intended to participate to the post of Assistant Professor (Economics).

(3.) The petitioner applied for the said post under the OBC category and had also participated in the written examination. However, when the results were declared the petitioner's name stood in the list of ineligible candidates. Meanwhile, there was a serious of litigation arising out of the same recruitment process whereby some of the candidates who were not Shiksha Karmis but were working as Assistant Professor with the respondent-State had gone to the High Court seeking for indulgence of the High Court against the respondents for permitting the relaxation provided to the Shiksha Karmis also to be extended to the contractual Assistant Professors working under the respondents.