CHANDRASEN VERMA S/O KASHIRAM VERMA Vs. STATE OF CHHATTISGARH THROUGH SECRETARY, URBAN ADMINISTRATION AND DEVELOPMENT

JUDGEMENT

(1.) Since the issue involved in this bunch of writ petitions being common, the writ petitions are being disposed of by this common order.

(2.) Challenge in all these writ petitions 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.

(3.) The grievance of the petitioners are 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 petitioners 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 :