Madhya Pradesh High Court
Ajay Kumar Verma vs The State Of Madhya Pradesh on 13 July, 2022
Author: Maninder S Bhatti
Bench: Maninder S Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE MANINDER S BHATTI
ON THE 13th OF JULY, 2022
WRIT PETITION No. 12383 of 2018
Between:-
AJAY KUMAR VERMA S/O SHRI SURENDRA
VERMA , AGED ABOUT 30 YEARS, OCCUPATION:
LABOUR GRAM SOHAGPUR DHANA P.O.
SILPATI TEHSIL SHAHPUR (MADHYA PRADESH)
.....PETITIONER
(BY MS. SMITA VERMA, ADVOCATE )
AND
1. THE STATE OF MADHYA PRADESH THROUGH
SECRETARY DEPARTMENT OF REVENUE
VALLABH BHAWAN, BHOPAL (MADHYA
PRADESH)
2. COLLECTOR BETUL DISTT. BETUL (MADHYA
PRADESH)
3. SUB DIVISIONAL OFFICER REVENUE
D E PA R T M E N T MULTAI DISTT. BETUL
(MADHYA PRADESH)
4. TEHSILDAR MULTAI MULTAI DISTT. BETUL
(MADHYA PRADESH)
5. SHASHI KAPOOR PIPARDHE S/O SHRI BHURA
PIPARDHE MUKAM POST HATHNAPUR TEH.
MULTAI (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI PRAMOD K. PANDEY, GOVERNMENT ADVOCATE)
This petition coming on for admission this day, th e court passed the
following:
Signature Not Verified
SAN
ORDER
Digitally signed by SHUBHAM THAKKER Date: 2022.07.14 13:47:16 IST The grievance of the petitioner is that she participated in the process of 2 appointment against the post of Assistant-cum-Data Entry Operator. Upon the conclusion of selection process, only the petitioner was found to be eligible which is evident from Annexure P/10 dated 12.01.2015. However, without assigning reason instead of filling up the vacancy, the respondents resorted to issuance of fresh advertisement for the same post dated 18.05.2018 Annexure P/13.
The petitioner contends that even pursuant to the aforesaid advertisement no selection has been made even as on date. The petitioner further submit that a representation was moved before the Collector way back on 10.05.2018 which has not been considered as yet.
The further submission of the petitioner is that there is a clear vacant post of Assistant-cum-Teacher/Date Entry Operator (contractual basis). Therefore, the appropriate direction be issued to Collector, Betul to consider and decide the petitioner's representation.
Without expressing anything on the merits of the case, the present petition stands disposed of with the direction to Collector, Betul to consider and decide the petitioner's representation dated 10.05.2018 (Annexure P/12) within a period of 90 days from the date of furnishing of certified copy of this order by passing a speaking and reasoned order.
It is made clear that this Court has not expressed any opinion on the merits of the case.
With the aforesaid, the petition stands disposed of.
Signature Not Verified (MANINDER S BHATTI) SAN Digitally signed by SHUBHAM THAKKER JUDGE Date: 2022.07.14 13:47:16 IST Shub 3 Signature Not Verified SAN Digitally signed by SHUBHAM THAKKER Date: 2022.07.14 13:47:16 IST