Madhya Pradesh High Court
Surendra Singh Raghuvanshi vs The State Of Madhya Pradesh on 10 July, 2015
WP-5970-2012
(SURENDRA SINGH RAGHUVANSHI Vs THE STATE OF MADHYA PRADESH)
10-07-2015
Shri Rajesh Dubey, learned counsel for the petitioner.
Shri A. P. Singh, learned G. A. for the respondent/State.
Heard.
The petitioner has filed this petition challenging the order dated 13.3.2012 (Ann. P.5). By the aforesaid order the respondent No.4 has been posted as B. R. C. C. The petitioner prays a relief that he be permitted to work on deputation on the post of BRCC.
The Collector passed the impugned order on the ground that senior person be posted as BRCC.
The petitioner has contended that he participated in the selection process in pursuance to the advertisement dated 25.5.2010. However, the post has not been filled up and on temporary charge the respondent No.4 is permitted to work as BRCC.
The respondents in reply pleaded that Rajya Shiksha Kendra Bhopal had taken a decision on 26.8.2011. In pursuance to the aforesaid decision advertisement was cancelled and it was decided to conduct State level examination for appointment on the post of APC/ BRCC. It has further been pleaded that the petitioner was appointed on contract basis under Rajiv Gandhi Prathmik Shiksha Mission. He is not eligible to be appointed on the post of BRCC. The petitioner has no requisite qualification in accordance with the guidelines dated 8.11.2011 (Ann. R.2). The petitioner was appointed for the period of one year on contract basis.
In view of the aforesaid facts of the case, it is clear that the petitioner is not a regular teacher. He is a contract employee. In pursuance to the decision of Rajya Shiksha Kendra Bhopal fresh advertisement was issued for selection to the post of BRCC.
In this view of the matter, in my opinion, there is no merit in this petition. It is hereby dismissed.
No order as to costs.
(S.K. GANGELE)
` JUDGE
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