GAINDA RAM CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Appellant has challenged the order dated 25.07.2018 passed in W.P. (S) No. 4171 of 2008 by the learned Single Judge, whereby the writ petition filed by the Appellant challenging the issuance of the charge-sheet (Annexure-P/6) filed along with writ petition was dismissed.

(2.) The Petitioner was appointed on the post of Deputy Director in School Education Department in the year 2005. His appointment was initially challenged by unsuccessful candidates by filing writ petition. In first round of litigation his appointment was challenged on the ground that he did not submit caste-certificate and in other petition his appointment was challenged on the ground that petitioner/appellant herein do not possess minimum eligibility criteria as provided. Earlier petition challenging the appointment of the appellant was disposed of by common order dated 16.11.2005 and held that the appointment of the appellant cannot be set aside. In another complaint made to department a charge-sheet was issued and this is how the writ petition came to be filed.

(3.) The learned Single Judge, after considering the argument raised by the Appellant as well as by the learned counsel for the Respondent, has taken note of the judgment passed by this Court in earlier round of litigation challenging the appointment of the Appellant on the ground that he did not submitted caste certificate, and in the other litigation that he did not possess the requisite qualification, making him eligible to be appointed on the post for which the Appellant made application.