Amar Singh Kachlam vs State Of Chhattisgarh

Sachin Singh Rajput, J

This writ petition has been filed by the petitioner claiming

following reliefs :

i. That the Hon’ble Court may kindly be pleased to issue an writ of mandamus direct the respondents to call the petitioner for counseling for purpose of recruitment in the post of Assistant Teacher, in the interest of justice.

ii. That the Hon’ble Court may kindly be pleased to issue a writ of mandamus directing the respondents to consider the PVTG status of the petitioner and extend appropriate benefit applicable for this category, in the interest of justice.

iii. Any other relief which this Hon’ble Court may deem and proper in the present circumstances of the case.”

Learned counsel for the petitioner submits that this writ petition may be disposed of permitting the petitioner to submit fresh representation before the respondent No. 2 / Director and in-turn respondent No. 2 be directed to consider and decide the same, at the earliest within a stipulated period of time. He further submits that the petitioner belong to PVGT (Abujh Maria) which is protected community. He further submits that the similarly situated persons have also moved the writ petition which has been disposed of this Court vide its order dated 05.10.2023 in WPS No. 7888 of 2023.

This submission is not opposed by the learned counsel for the respondents.

In view of above, as other writ petition with an identical issue has already been disposed of permitting the petitioner therein to make representation, this petition may also disposed of in the following manner:-

Considering facts of the case, grounds raised in writ petition, documents available on record, submissions of learned counsel for the respective parties, writ petition is disposed of at this stage permitting the petitioner to submit fresh representation before respondent No.2/Director, within ‘10 days’ from receipt of copy of this order raising all grounds as raised in this writ petition with relevant documents and copy of this petition. On making such representation, respondent No.2 is directed to consider and decide the same in accordance with the relevant rules and law, expeditiously preferably within an outer limit of ‘15 days’ from the date of receipt of copy of such representation. Till then, it is further directed that one post for which the Petitioner has applied for shall remain vacant, i.e, Assistant Teacher, if already not filled.

Accordingly, this writ petition is disposed of.