ASHISH KUMAR PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the action on the part of the respondents in disqualifying the petitioner from being considered for appointment to the post of Assistant Professor (Botany), the present writ petition has been filed. The petitioner has been orally disqualified by the respondent authorities during the course of document verification.

(2.) Facts of the case in brief is that, the petitioner had applied for the said post of Assistant Professor from the advertisement that was issued on 23.01.2019. The last date for submission of the application was 04.02.2019. Subsequently the last date for submission of application was further extended up till 12.04.2019. The petitioner has got Master degree in Pharma-Co-informatics obtained from National Institute of Pharmaceutical Education and Research. The eligibility criteria under the advertisement for the said post was Master degree in the concerned subject with minimum 55 percent marks. The post for which the petitioner had applied was for the post of Assistant Professor (Botany) therefore it was necessary that a candidate who applies for the said post to have a Master degree in Botany.

(3.) The State Govt. subsequently vide their order dated 13.02.2019 provided a list of allied subjects to Botany and these allied subjects were notified by the Chhattisgarh Public Service Commission (in short, PSC) for the purpose of concerned applicants to apply vide corrigendum that was issued on 23.02.2019 (Annexure P/2). For ready reference the allied subjects to Botany are as under: