ARUN KUMAR PATHAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard the Appellant, the learned Deputy Government Advocate for the State and the learned counsel for the Respondent No.2/PSC.

(2.) Writ application of the Appellant who is appearing in person was dismissed by the learned Single Judge refusing to accept his argument that the circular dated 27.09.2013 giving concession in age of 5 years to unemployed domiciles of the State of Chhattisgarh be also extended to him, even though he is said to be a Government Employee and is governed by other set of circulars.

(3.) He perceived discrimination in the said circular and therefore, he also wanted a direction that the Chhattisgarh Public Service Commission's advertisement dated 10.10.2018 should also incorporate such relaxation in age.