2019 LAB. I. C. 129 ::2019 Lab I C 129 (Chh) ::I L R 2019 Chhattisgarh 41

Chhattisgarh High Court

Hon'ble Judge(s): P. Sam Koshy , J

Constitution of India , Art.16— Appointment - Post of peon in office of Additional Public Prosecutor - Selection process - Mala fides - No advertisement was published by State government - Only names from employment exchange were called - Also, no comparative chart or comparative assessment prepared - Recruitment of candidate through such invalid selection process illegal - Direction issued for fresh recruitment after issuance of advertisement. 2011 AIR SCW 1332, 1996 AIR SCW 3979, (2009) 5 SCC 65, Rel. on. (Para 9 14 15)