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Judgment
Per Krushna Ram Mohapatra, C.J.
Petitioners, in this writ petition, pray for the following reliefs :
10.1This Hon'ble Court may kindly be pleased to call for the entire records relating to the framing and prescription of qualification for the post of Microbiologist (Food Laboratory) under the Chhattisgarh Food and Drug Administration (Gazetted) Service Recruitment Rules, 2013 and the consequential recruitment process.
10.2Issue an appropriate writ, order or direction declaring the qualification prescribed under Serial No.1 of Schedule III of the Chhattisgarh Food and Drug Administration (Gazetted) Service Recruitment Rules, 2013, to the extent it permits the qualification prescribed for Food Analyst to be treated as an alternative qualification for appointment to the post of Microbiologist (Food Laboratory), as arbitrary and violative of Articles 14 and 16 of the Constitution of India, and consequently quash the said qualification to the extent challenged herein.
10.3Issue an appropriate writ, order or direction quashing Advertisement No.05/2026/Pariksha dated 08.09.2026, published on 09.09.2026, to the limited extent whereby the aforesaid disputed Food Analyst qualification has been made applicable for recruitment to the post of Microbiologist (Food Laboratory).
10.4Direct the competent authority to reconsider and prescribe an appropriate, scientifically relevant and functionally connected qualification for the post of Microbiologist (Food Laboratory), after obtaining appropriate expert opinion.
10.5Any other relief or reliefs that may be deemed fit and proper in the facts and circumstances of the case may kindly be granted.
In course of hearing, learned counsel for the petitioners submits that there are some inherent defects in the matter and some relevant materials are required to be incorporated in the writ petition for its proper adjudication. Hence, he prays for withdrawal of this writ petition, seeking liberty to file a fresh one with better particulars.
Learned counsel for the respondents does not have any objection to such prayer.
Hence, this writ petition is disposed of as withdrawn with liberty to the petitioners to file a fresh writ petition on the same cause of action with better particulars within a period of one month hence.