Madhya Pradesh High Court
Kalyan Mahila Mandal Swa Sahayata ... vs The State Of Madhya Pradesh on 5 September, 2022
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 19016 of 2022
(KALYAN MAHILA MANDAL SWA SAHAYATA SAMOOH BINA DISTRICT SAGAR AND OTHERS Vs THE
STATE OF MADHYA PRADESH AND OTHERS)
Dated : 05-09-2022
Shri Dharmendra Soni, learned counsel for the petitioners.
Shri Ritwik Parashar, learned Government Advocate for the
respondent/State.
Heard on the question of admission and interim relief. Learned counsel for the petitioners submits that before short listing the names of incumbents, the procedure as laid down in Clause-1.2.3 of the guidelines dated 05.05.2021 (Annexure-P/3) has not been followed. No advertisement has been issued prior to select in the incumbents, because of which the petitioner is unable to participate in the selection process. He, therefore prays that the impugned order may be stayed.
In view of the aforesaid, issue notice to the respondents by RAD mode on payment of process fee within 7 working days; failing which the petition shall stand dismissed without further reference to the Bench.
The notices shall be made returnable within 4 weeks.
In the meanwhile, it is directed that the effect and operation of the impugned order dated 12.08.2022 (Annexure-P/1) shall remain stayed till the next date of hearing.
Certified copy as per rules.
(S. A. DHARMADHIKARI) Signature Not Verified JUDGE ashish SAN Digitally signed by ASHISH KUMAR LILHARE Date: 2022.09.05 18:27:30 IST