SUDHIR RAJPAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The instant petition is filed for the following reliefs:-

(3.) Pursuant to the advertisement dated 23.04.2014, whereby the four posts were advertised to be filled in as PTI/Sports Officer by the P.S.C. for the department of Health & Family Welfare (Medical Education), the selection process was conducted and the four persons were shortlisted and selected to be appointed. The final list (Annexure P-3) was issued by the PSC. The final list would show that the name of the four petitioners were selected for the post of PTI/Sports Officer for the Health & Family Welfare (Medical Education) Department. The petitioners were selected in the main selection list, who are before the Court. Apart from these petitioners other posts were also advertised and different persons were selected and appointed. In the advertisement the pay-scale for the PTI/Sports Officer was mentioned as 15600-39100+5400/-, however, the appointment order to the petitioners, who were duly selected after due selection process, were not issued for the reason that certain anomaly exists in government records with respect to the pay scale. So this petition.