- (1.)THE petitioner, by this petition, challenges the validity of the order dated 12/1/2006 (Annexure P/5), whereby, appointment of the petitioner on the post of Urdu Shiksha Karmi Grade II in Nagar panchayat, Gorella was cancelled on account of the facts that on scrutiny it was found that the process for selection was not done in accordance with rules. Further, order dated 3/1/2006 (Annexure R 1/7), issued by the respondent No. 3 i. e. Collector, bilaspur, was also sought to be quashed.
(2.)THE indisputable facts, in brief, are that pursuant to the advertisement dated 11. 05. 05 (Annexure P/1), the petitioner made an application for appointment on the post of Urdu Shiksha Karmi grade II. The petitioner was selected and was posted at Government middle School, Gorella vide order dated 17. 06. 05 (Annexure P/3 ). The petitioner, accordingly, joined as Urdu Shiksha Karmi Grade II in Government Middle School, Gorella on 30. 06. 05 (Annexure P/4 ).
(3.)THE Collector, Bilaspur, on the basis of complaint made by one Shri Dwarka Prasad Soni and on the basis of enquiry report submitted by the Tahsildar, Pendra Road, Distt. Bilaspur, came to the conclusion that the recruitment process for the post of appointment on the post of Urdu Shiksha Karmi Grade II and Grade iii was not followed in accordance with law and despite, their being stay of the recruitment process, the interview was conducted. Accordingly, the Collector, Bilaspur, by order dated 03. 01. 06 (Annexure R 1/7) in Revenue Case No. 23/2005-06 cancelled the selection process and directed the Chief Municipal Officer, gorella, to conduct fresh selection process for appointment on the post of Urdu Shiksha Karmi Grade II, in accordance with law. Consequently, the impugned order dated 12. 01. 06 (Annexure P/5) was passed.
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