SATISH KUMAR TANDON Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD. Learned counsel appearing for the petitioner submits that the petitioner had appeared in the Rural Engineering Services Sub Engineers (Civil) Recruitment Test, 2008, which was conducted by the Chhattisgarh Professional Examination Board. The result of the examination was declared on 16.7.2008, wherein the petitioner obtained 087.88% marks. According to the petitioner, there were total 253 posts of Sub Engineer (Civil) in Rural Engineering Services, out of which four posts are still vacant. The petitioner was in the waiting list at serial No. 53 and up to the candidates placed at serial No. 49, has already been appointed. Thus, the respondents may be directed to consider the case of the petitioner and give him appointment.

(2.) THE petitioner has not filed any document to indicate that he was in the select list. Even otherwise, it is not a case where the juniors to the petitioner have been appointed and seniors have been left out. THE select list was published on 14.7.2008. In normal course the waiting list is not kept alive for more than one year, though it is not indicated in the present case asto what was the period prescribed for keeping the waiting list alive. In the case on hand, it is not clear that the petitioner was in the selected list or in the waiting list. According to the petitioner he was in the waiting list.

(3.) IN the present case the petitioner was not even in the select list and he was in the waiting list. No junior to the petitioner was given appointment, as he was in the waiting list at serial No. 53 and only up to serial No. 49 candidates in the waiting list could be appointed. IN view of the above, the writ petition is dismissed.