Deodutt Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 2508 Chatt

                                      1

                                                                            NAFR
         HIGH COURT OF CHHATTISGARH, BILASPUR

                       WPS No. 7322 of 2018

1. Arti Dehari D/o Shri Suresh Chandra Dehari Aged About 28 Years R/o
   Rambhata Sanjay Maidan, Ward No. 3, Raigarh, P.S. City Kotwali Raigarh,
   Distric Raigarh, Chhattisgarh., District : Raigarh, Chhattisgarh

2. Savitri Sahu D/o Ravilal Sahu Aged About 23 Years R/o Village, Senduras
   Block-Jaijaipur, P.S. Malkharoda, District Janjgir-Champa, Chhattisgarh,
   District : Janjgir-Champa, Chhattisgarh

                                                                  ---- Petitioners

                                   Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Health,
   Mantralaya, Mahanadi Bhawan, Naya Raipur, District Raipur, Chhattisgarh.,
   District : Raipur, Chhattisgarh

2. State Of Chhattisgarh Through Its Secretary, Department Of Medical
   Education, Mantralaya, Mahanadi Bhawan , Naya Raipur, District Raipur,
   Chhattisgarh, District : Raipur, Chhattisgarh

3. Directorate Of Medical Education Through Its Director, Old Nurses Hostel,
   Dks Bhawan Premises, Raipur, District Raipur, Chhattisgarh, District : Raipur,
   Chhattisgarh

4. Late Shri Lakhiram Agrawal Memorial Medical College, Raigarh, Through Its
   Dean, District Raigarh, Chhattisgarh, District : Raigarh, Chhattisgarh

                                                                ---- Respondent

WPS No. 7341 of 2018

1. Deodutt Sahu S/o Shri Babulal Sahu Aged About 36 Years R/o Rajeev Gandhi Nagar Raigarh, Ward No. 36, Raigarh, Police Station Jutmil Raigarh, District - Raigarh, Chhattisgarh., District : Raigarh, Chhattisgarh

2. Yogesh Kumar Dansena S/o Gend Lal Dansena Aged About 28 Years R/o Chhote Attarmuda, Near Zila Panchayat Office, Raigarh, Police Station Chakradhar Nagar Raigarh District - Raigarh, Chhattisgarh., District : Raigarh, Chhattisgarh

3. Khageswar Chouhan S/o Shri Pujari Ram Chouhan Aged About 37 Years R/o Mittumudha Ward No. 36, Near Community Hall Raigarh, District - Raigarh, Chhattisgarh., District : Raigarh, Chhattisgarh

4. Vinod Kumar Sahu S/o Bhaguram Sahu Aged About 32 Years R/o Mudpar, Post Kapan, Tahsil Akaltara, District - Janjgir-Champa, Chhattisgarh., District : Raigarh, Chhattisgarh

---- Petitioners

Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Health, Mantralaya Mahanadi Bhawan, Naya Raipur, District - Raipur, Chhattisgarh., District : Raipur, Chhattisgarh

2. State Of Chhattisgarh Through Its Secretary, Department Of Medical Education, Mantralaya Mahanadi Bhawan, Naya Raipur, District - Raipur, Chhattisgarh., District : Raipur, Chhattisgarh

3. Directorate Of Medical Education Through Its Director, Old Nurses Hostel, Dks Bhawan Premises, Raipur, District - Raipur, Chhattisgarh., District : Raipur, Chhattisgarh

4. Late Shri Lakhiram Agrawal Memorial Medical Collage Raigarh, Through Its Dean, District - Raigarh, Chhattisgarh., District : Raigarh, Chhattisgarh

---- Respondents

For Petitioners in WP(S) No 7341/18 : Mr. Sunil Pillai, Advocate.

For petitioner in WP(S) No. 7322/18           : Ms. Arti Dehari, petitioner in person
For State                                     : Mr. R. M. Solapurkar, G.A.




                    Hon'ble Shri Justice P. Sam Koshy
                               Order On Board
19.04.2022

1. The Petitioners have filed instant writ petitions for completion of the

recruitment process pursuant to the skill test that was convened on

04.02.2018 and the result was published on 22.02.2018.

2. This Court today while hearing another set of writ petition arising out of

the same recruitment process for the same posts of ward boy/ Aaya i.e.

WP(S) No. 2683 of 2018 has allowed the said writ petition and has held

that the action on the part of the respondents in deviating from the

conditions stipulated to the advertisement and going in for an aptitude

test afresh for selection to be bad-in-law and has ordered the

respondents to conclude the recruitment process on the basis of the

written exam that was convened on 10.12.2017 and the result of which

was published on 21.01.2018.

3. The fate of the petitioners and present writ petition also would stand

governed and decided by the judgment of this Court in WP(S) No. 2683

of 2018 decided on 19.04.2022.

4. Accordingly, the present writ petition stands disposed of.

Sd/-

P. Sam Koshy Judge

Jyoti