AMIT KUMAR SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the issue involved and grounds raised are identical therefore all these writ petitions are being disposed off by this common order.

(2.) The basic challenge in the present writ petition is to the advertisement dated 19/12/2018 initiated by the respondent No. 2- Corporation for filling up to the post of Sub Engineer(Civil). The advertisement shows that the total number of posts advertised is four, of which two have been reserved for the reserved category and two posts have been kept vacant for the unreserved category.

(3.) The grievance of the petitioner is that the petitioners were appointed on contractual basis vide Annexure (P-3) dated 10/07/2013 and since then the petitioners till date are continuously working uninterruptedly as a contractual Sub Engineer(Civil).