Chattisgarh High Court
Radhika Netam vs State Of Chhattisgarh on 12 September, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
W.P.S.No. 3787 of 2022
Radhika Netam & Others Versus State of Chhattisgarh & Others
Shri Ajay Shrivastava, counsel for the petitioners.
12/09/2022
Shri Amrito Das, Addl. A.G. along-with Shri Sandeep Dudey, Dy.
A.G. counsel for the State.
Shri Karan Kumar Bahrani, counsel for respondent no. 3 and 4.
Dr. R.K. Chaturvedi (Chairman), Chief Medical & Health Officer, Dr. Rajan (Ex. Chairman), Ex. Chief Medical & Health Officer, Smt. Sadhana Tiwari (Member), District Treasury Officer, Shri R.P. Netam, District Rojgaar Officer, Dr. V.K. Thakur, (Member), Shri Hitendra Kumar Baghel, (Officer Incharge Health), Smt. Bharti Pradhan (D.E.O) (Member) and Shri A.K. Sahu(O/C) are present.
In pursuance of the order earlier passed by this court directing Officers who were involved in the selection procedure shall appear before this court along-with record but all the members have appeared. Today, when the court put specific query with regard to Annexure R/10 issued by Public Health & Family Welfare Department of Chhattisgarh by which bonus number has to be given to the candidate who have been involve for six months of continuous work in the Covid-19 Pandemic for the appointment of Class III and Class IV. This was done in pursuance of recommendation made by the Committee vide Annexure R/ 3 dtd. 14/01/2022, but who were the Member and what was their recommendation is not brought to the notice of this court.
Let the State filed the document who were the Member and what was their recommendation and the State is also directed to file affidavit indicated whether the circular 07/12/2021 has also been applied to the selection process which has been issued prior to 07-12-2021 through out the State.
Learned Addl. A.G. and Dy. A.G. seeks time to file an affidavit and to place material on record.
List this case on 29/09/2022 at the top of the list.
It is made clear the person who is well acquainted with the proceedings is only remain present not the rest of the member.
Sd/-
(Narendra Kumar Vyas) Judge Ashish