ANSHUMAN DIXIT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of the parties matter is heard finally at admission stage.

(2.) The brief facts relevant for adjudication of the present dispute is that the petitioner has applied for the Post of Assistant Programmer in the recruitment process which was initiated by nine different departments of the State Government as per the instructions of the Chhattisgarh Professional Examination Board, Raipur.

(3.) The grievance of the petitioner is that petitioner having applied was also found selected in written examination and thereafter he was called upon for the counseling and the petitioner was not subjected to counseling on account of the petitioner not having live registration in the concerned employment exchange on the date of filling of the application.