Kiran Kumar vs State Of Chhattisgarh
2021 Latest Caselaw 2645 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                      WA No. 293 of 2021

                 Kiran Kumar & others Versus State of Chhattisgarh & others




30/09/2021          Ms. Naushina Afrin Ali, Advocate for the Appellants.

                    Mr. Gagan Tiwari, Dy. G.A. for the State/respondents.

Learned counsel for the appellants submits that while dealing with an identical issue, Division Bench of this Court in WA No. 490/2015, after referring to the Supreme Court's Judgment in the matter of State of Jammu & Kashmir & others Vs. Sat Pal reported in (2013) 11 SCC 737 has held that cause of action for filing a writ petition by wait list candidates would arise only after expiry of one year from the date all posts are filled up. She would submit that Hon'ble Supreme Court in the matter of Sat Pal (supra) has held that waiting list would start to operate only after the posts for which the recruitment is conducted, have been completed/ filled up.

Issue notice to the respondents.

Learned State counsel would accept notice for all the respondents, therefore, PF need not be paid.

Learned State counsel is allowed two weeks' time to file return.

Post it in the week commencing 25th October, 2021.

                               Sd/-                                      Sd/-
                    (Prashant Kumar Mishra)                         (Rajani Dubey)
                       Acting Chief Justice                             Judge




   Ruchi