Chattisgarh High Court
Satendra Kumar Induria vs State Of Chhattisgarh 79 Wpc/1219/2015 ... on 8 May, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
-1-
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (S) No. 3456 of 2019
1. Satendra Kumar Induria S/o Late Shri Gopal Singh Induria Aged About 34
Years R/o Human Resource Department, Pt. Ravi Shankar Shukla
University, Raipur, Chhattisgarh.
2. Mahadev Sahu S/o Shri Girdhari Lal Sahu Aged About 30 Years Address-
School Of Life Science, Pt. Ravi Shankar Shukla University, Raipur,
Chhattisgarh.
3. Priyanka Chandel D/o Shri Tolendra Singh Chandel Aged About 30 Years
Address- School Of Life Science, Pt. Ravi Shankar Shukla University,
Raipur, Chhattisgarh.
4. Namita Gajendra D/o Shri H. K.S. Gajendra Aged About 30 Years
Address- School Of Life Science, Pt. Ravi Shankar Shukla University,
Raipur, Chhattisgarh.
5. Gamini Sahu D/o Shri Kishor Kumar Sahu Aged About 29 Years Address-
School Of Life Science, Pt. Ravi Shankar Shukla University, Raipur,
Chhattisgarh.
6. Pranita Sharma D/o Shri Awdhesh Kumar Sharma Aged About 30 Years
Address- School Of Life Science, Pt. Ravi Shankar Shukla University,
Raipur, Chhattisgarh.
7. Dipti Chandrakar D/o Shri Radhe Lal Chandrakar Aged About 31 Years
Address- School Of Life Science, Pt. Ravi Shankar Shukla University,
Raipur, Chhattisgarh.
---- Petitioner(s)
Versus
1. State Of Chhattisgarh Through Secretary Department Of Higher
Education, Mahanadi Bhawan, Mantralaya, Atal Nagar, Raipur,
Chhattisgarh.
2. Chhattisgarh Public Service Commission Through Its Secretary, Shankar
Nagar Road, Raipur, Chhattisgarh.
---Respondents
For Petitioners : Shri Neeraj Choubey, Advocate. For State : Shri Rahul Mishra, Dy. Govt. Advocate. For Respondent No.2 : Shri Ashish Shrivastava, Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 08/05/2019
1. The claim of the petitioners in the present writ petition is for a direction to the respondents to consider their application forms which they have filled -2- for the post of Assistant Professor in the recruitment process initiated by the respondent No.2.
2. The contention of the petitioners is that, they applied for the post of Assistant Professor in the advertisement that was published on 23.01.2019, but their applications were not being accepted on-line. The petitioners have been informed that on account of not having NET/SLET/SET their applications were not being accepted.
3. The counsel for the petitioners submits that since the petitioners have got their post graduation and M.Phil in Bio Science and as Bio Science is not one of the subject for clearing NET/SLET/SET, they would be entitled for exemption for having NET/SLET/SET for applying for the said post.
4. On perusal of the contents of the writ petition and also the records enclosed with the writ petition, this court finds that the issue involved in the present writ petition has already been decided by this court in WPS No.2471 of 2019, decided on 12.04.2019 and WPS No.2303 of 2019, decided on 03.04.2019.
5. Given the aforesaid facts that this court has already decided the issue involved in this petition in the aforesaid two writ petitions, this court does not find any strong case made out by the petitioners to take a different view than what this court has already taken in the aforesaid two writ petitions.
6. Accordingly, for the reasons stated in WPS No.2471 of 2019, decided on 12.04.2019 and WPS No.2303 of 2019, decided on 03.04.2019, the present writ petition also is held to be devoid of merit and the same stands dismissed in similar terms. Sd/-
(P. Sam Koshy) Judge inder