Madhya Pradesh High Court
Dr. Shailendra Singh Rathore vs Union Of India on 1 July, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
W.P. No.1233/2021
(Dr. Shailendra Singh Rathore Vs. Union of India & Ors.)
(1)
Gwalior, dated : 01.07.2021
Heard through Video Conferencing.
Shri Aditya Sharma, Advocate for the petitioner.
Shri Praveen Kumar Newaskar, ASGI for respondent
No.1/Union of India.
Shri Abhishek Mishra, Government Advocate for the respondents/State.
This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-
"(1). That, the impugned advertisement dated 06.01.2021 (Annexure P-1) passed by respondent No.3 may kindly be directed to be modified to the extent of recognizing the Homeopathy candidates as eligibility criteria in the appointment process.
(2). That, respondents be directed to allow the petitioner to participate in the selection process for the post of CHO (Community Health Officer). (3). That, any other suitable further order may kindly be passed in the interest of justices Costs may kindly also be awarded."
Learned counsel for the petitioner submits that the issue raised in this petition is squarely covered by the decision rendered by a coordinate Bench of this Court at the Principal Seat, Jabalpur in W.P. No. 1405/2021 (Dr. M. Shakil and others Vs. The State of Madhya Pradesh and others).
As such, the decision rendered in W.P. No.1405/2021 (Supra) HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR W.P. No.1233/2021 (Dr. Shailendra Singh Rathore Vs. Union of India & Ors.) (2) shall apply mutatis mutandis to this case with full force.
The petition, accordingly, stands dismissed.
(S.A.Dharmadhikari) Judge Shanu Digitally signed by SHANU RAIKWAR Date: 2021.07.01 18:56:59 +05'30'