GANESH PRASAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the writ petition is to the order dated 08.01.2019 (Annexure P/1). The matter pertains to appointment on the post of Accountant/Revenue Inspector/Sanitary Inspector arising out of the advertisement dated 12.02.2018. The examinations were conducted on 01.04.2018 and the merit list was later on published on 17.09.2018 and thereafter posting orders for all the selected candidates consisting of 102 candidates were issued.

(2.) The grievance of the petitioner is that from the 102 candidates who were meritorious and in whose favour the posting order were issued, 41 candidates have already joined the services, however, on account of the requirement of verification of documents, joining of petitioner got delayed. Meanwhile the respondents have issued the impugned order dated 08.01.2019. For ready reference, the contents of the impugned order is relevant to be taken note of, which is reproduced herein as under :

(3.) The contention of the petitioner is that, from the perusal of impugned order it reflects that the intention of the State Govt. is to defer all further recruitment process pursuant to the letters dated 05.10.2018, 01.12.2018, 03.12.2018 and 14.12.2018. The petitioner further submits that the said reference letters infact deals with further fresh recruitment, if any, to be carried out by the department. That, it would not be applicable in respect of recruitment which has already been finalized and in which the petitioners have all been found selected and posting orders have also been issued.