ARCHANA KHARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the aforesaid Writ Petition is to the impugned order Annexure P-1 dated 02.06.2016 and subsequently, the petitioner had also sought for a relief of quashment of the impugned order Annexure P-8 dated 04.06.2016 whereby the Respondent No. 4 has been selected and appointed as HOD under the Costume Designing and Dress Making subject.

(2.) In addition to the aforesaid relief, the petitioner had also sought for a direction to the Respondent No. 03 is to prepare a fresh selection list for the post of HOD in Costume Designing and Dress Making.

(3.) The brief facts relevant for the adjudication of the present Writ Petition is that, an advertisement was issued on 23.12.2005 (Annexure P-2) for filling up of the various posts by the Chhattisgarh Public Service Commission, Raipur. The post involved in the present Writ Petition is that of Head of the Department, polytechnic institution, in Costume Designing and Dress Making. The petitioner as well as Respondent No. 4 had applied for the said post along with others.