Radhika Netam vs State Of Chhattisgarh
2022 Latest Caselaw 4830 Chatt

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                HIGH COURT OF CHHATTISGARH, BILASPUR

                                      Order Sheet

                                WPS No. 3787 of 2022

         Radhika Netam & another Vs. State of Chhattisgarh & others




27.07.2022         Mr. Ajay Shrivastava, counsel for the petitioners.

                   Mr. Sandeep Dubey, Dy. A.G. for the State.

                   Mr. Praveen Kumar Tulsyan, counsel for respondents No. 3 & 4.

From perusal of records, it is clear that the petitioners were stood

on 6th & 7th position in the list declared by the respondents for

appointment on the post of Rural Health Coordinator (Women) ST

category, but when selection list was declared, the petitioners have

placed in serial No. 2 & 3 in the wait list.

In pursuance of the direction issued by this Court, Chief Medical

and Health Officer, Bastar at Jagdalpur-Dr. R.K. Chaturvedi is

appeared before this Court and informed that in pursuance of the

circular issued by State of Chhattisgarh on 07.12.2021, 10 marks has

been granted to the persons who have worked in Covid pandemic. This

marking pattern was not provided in the advertisement and after

issuance of advertisement, they have changed the rules, which is

prima facie not permissible under the law. Prima facie, it reflects that

this rule has been changed during pendency of the selection process,

which is deprecated by Hon'ble the Supreme Court in various

judgments.

Considering this aspect of the matter, the State is directed to

inform this Court within two weeks whether they can create

supernumerary posts for considering the case of the petitioners.

List this case on 22nd August, 2022.

Sd/-

(Narendra Kumar Vyas) Judge

Arun