Chattisgarh High Court
Sitaram Sahu vs Speaker Chhattisgarh Vidhansabha Zero ... on 23 June, 2022
Author: Rajendra Chandra Singh Samant
Bench: Rajendra Chandra Singh Samant
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 4245 of 2022
Sitaram Sahu S/o Shri Keshav Ram Sahu, Aged About 37 Years, R/o
Street 1 Jayanti Nagar Durg, District Durg, Chhattisgarh
---- Petitioner
Versus
1. Speaker Chhattisgarh Vidhansabha Zero Point Vidhan Nagar Raipur,
Chhattisgarh
2. Secretary Chhattisgarh Vidhansabha Secretariat Zero Point Vidhan
Nagar Raipur, Chhattisgarh
---- Respondents
For Petitioner - Shri Ajay Shrivastava, Advocate. For Respondents - Shri Abhyuday Singh and Shri K. Rohan, Advocates.
Hon'ble Shri Justice Rajendra Chandra Singh Samant Order on Board 23-06-2022 Heard.
1. It is submitted that the petitioner has proceeded in the recruitment process for the post of Reporter for C.G. Vdhansabha from unreserved category. In the selection list published there is one vacancy present in the female category, which has not been filled up. However, the petitioner is placed in the waiting list and he is at serial No.1. According to the reservation policies of the State Government, it is clear that in case if no selection is made in the reserved category for woman, the post shall not be carried forward for the next year and it shall be fulfilled from the male candidate of the same category. Hence, on this basis the petitioner has entitlement to be appointed to this vacant post. The petitioner has made representations before the respondents, but the same have not been decided so far. The last representation filed by the petitioner is dated 06-06-2022. It is further submitted that the waiting list expires soon on 15 July, 2022, therefore, direction be issued to the respondents to consider the candidature of the petitioner before that date.
2. Learned counsel for the respondents submits that the representation filed by the petitioner shall be decided at the earliest. -2-
3. After considering on the submissions, this petition is disposed off and respondents No.1 is directed to consider on the representation filed by the petitioner at the earliest and take decision on the same within a time limit of 15 days. This Court has not made any observation on merits of the case.
4. The petition stands disposed off.
Sd/-
(Rajendra Chandra Singh Samant) Judge Aadil