Prakash Markandey vs State Of Chhattisgarh on 22 July, 2015

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Chattisgarh High Court

Prakash Markandey vs State Of Chhattisgarh on 22 July, 2015

Bench: Prashant Kumar Mishra

                                                                           NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                            WPS No. 2493 of 2015

     1. Prakash Markandey S/o Baliram Markandey Aged About 23 years R/o
        Village- Majeetha, Police Station-Aarang, Raipur, Distt. Raipur
        (Chhattisgarh)

                                                                  ---- Petitioner

                                     Versus

     1. State Of Chhattisgarh Through Secretary, Panchayat And Rural
        Development Department, Mahanadi Bhavan, Mantralaya, Naya
        Raipur, Distt. Raipur (Chhattisgarh)

     2. Chief Executive Officer, Janpad Panchayat - Aarang, Raipur, Distt.
        Raipur (Chhattisgarh)

     3. Secretary, Gram      Panchayat-Majeetha,      Aarang,     Distt.   Raipur
        (Chhattisgarh)

                                                                ---- Respondent

For Petitioner Ms. Fouzia Mirza, Advocate For Respondent/State Shri Sangarsh Pandey, Dy. Govt. Advocate Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 22/07/2015 Heard learned counsel for the parties.

1. This writ petition is preferred for seeking a direction to the respondents to complete the selection process for recruitment of Panchayat Assistant-cum-Data Entry Operator, Gram Panchayat Majeetha, Block Aarang, District Raipur.

2. Learned counsel for the State would submit, on instructions, that one candidate had submitted his application after closure of the office on the last date of submission of application form, therefore, because of this issue the matter is pending before the concerned authority.

3. Considering the limited prayed made, at this stage, the writ petition is disposed of with a direction to the respondents particularly the respondents No.2 & 3 to complete the selection process at the earliest, in accordance with law and on its own merits, as early as possible preferably within a period of three months from the date of submission of certified copy of this order.

4. It is made clear that this Court has not expressed any opinion on the merits of the case and the respondent authorities shall decide the matter, on its own merits, strictly in accordance with law, without treating any observation made in this order, as opinion on the merits of the case.

Sd/-

Judge Prashant Kumar Mishra Gowri

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