Madhya Pradesh High Court
Neeraj Singh Narwaria vs The State Of Madhya Pradesh on 9 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-5475-2018
(NEERAJ SINGH NARWARIA Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 09-03-2018
Shri Ashok Gupta, learned counsel for the petitioner.
Shri G.P. Singh, learned Government Advocate for the
respondent-State.
Heard.
sh Issue notice to the respondent on payment of PF within seven e days, failing which this petition shall stand dismissed without further ad reference to the Court.
Pr Learned counsel for the petitioner is also heard on interim relief. It is contended that the petitioner submitted his candidature on a hy 04.03.2017. The petitioner received the qualification of diploma by mark-sheet dated 07.02.2017 (page-89). The diploma certificate which ad is a consequential document is issued lateron on 10.03.02017. Fact M remains that the petitioner passed diploma course on 07.02.2017 i.e. before the cut-off date and before submission of candidature. Thus, of rejection of petitioner's candidature on the ground that his qualification rt is subsequent to submission of candidature is factually incorrect. ou Shri Gupta by placing reliance on page-71 contended that the candidature of one Ms. Megha was accepted on the basis of the C Diploma/Degree issued on 10.03.2017. Applying the same standard h the petitioner's diploma which was also issued on 10.03.2017 ig (Annexure-P-9), needs to be accepted. H Considering the aforesaid, the respondents are directed to permit the petitioner to participate in Biometric Data Verification process. However, the fate of the petitioner be kept in the sealed cover till next date of hearing.
Notices be made returnable on 02.04.2018. Shri G.P. Singh, learned Government Advocate is directed to communicate this order to respondent No.2 today itself for its proper compliance.
A typed copy of this order be given to the A.G. Office during the course of the day.
Certified copy today.
(SUJOY PAUL) JUDGE Digitally signed by ANIL CHOUDHARY Date: 2018.03.09 17:17:19 +05'30' ac/-
sh e ad Pr a hy ad M of rt ou C h ig H