Madhya Pradesh High Court
Azaz Ahmed vs Army Welfare Edcation Society (Awes) on 21 June, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 11147 of 2022
(AZAZ AHMED Vs ARMY WELFARE EDCATION SOCIETY (AWES) AND OTHERS)
Dated : 21-06-2022
Shri Himanshu Mishra, learned counsel for the petitioner.
Ms. Kanak Gaharwar, learned counsel for the respondent No.1.
Petitioner has filed this writ petition under Article 226 of the Constitution of India challenging advertisement (Annexure-P/7).
Learned counsel appearing for petitioner submitted that petitioner has been appointed on contract basis. Respondents has issued another advertisement for engaging another contract teacher. It is submitted that one contract teacher cannot be replaced by another.
Learned counsel appearing for respondents submitted that reply is ready and she is about to file it within period of three days. It is submitted by her that petitioner had applied pursuant to impugned advertisement and when he has not been selected for the post then he preferred this petition challenging advertisement. In view of same, petition filed by petitioner is not maintainable, therefore, same may be dismissed.
Considering the aforesaid argument, counsel for petitioner is directed to seek instruction whether petitioner has applied for the post pursuant to advertisement (Annexure-P/7) and thereafter, in selection procedure he was not selected for the said post.
List the matter after one week.
(VISHAL DHAGAT) JUDGE shabana SHABANA ANSARI Digitally signed by SHABANA ANSARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=4bc06f2e678b75148b60bb7947ee9ffc5ed27ef1f43a5d4d93d2d13dda510735, pseudonym=B646F86821C200C9792A53984F1D0790135DE39A, serialNumber=8A5E15A33816E651B4DB52BF3225281EF6C191F68E5EBE90A6E101CF42422711, cn=SHABANA ANSARI Date: 2022.06.21 16:39:26 +05'30' 2