Madhya Pradesh High Court
Komal Patel vs General Administration Department on 13 December, 2016
-1-
Writ Petition No.7880/2016
13/12/2016
Shri Anuj Bhargava, learned counsel for the petitioner.
Shri Prasanna Bhatnagar, learned counsel for the
respondent / State.
The petitioner in the present case is having a certificate from National Council on Vocational Training and prior to issuance of impugned advertisement, such certificates were accepted for appointment in the State of Madhya Pradesh.
Now a new condition has been imposed stating that the person who is having a certificate from MAP IT shall be entitled to participate in the written examination which is being held for the post of Assistant Grade-III, Stenographer, Stenotypist, Data Entry Operator (Joint Qualifying Examination - 2016). Learned counsel for the petitioner has also argued that no such qualification is prescribed under the Recruitment Rules.
Learned counsel for the petitioner has been able to make out a prima-facie case for grant of interim relief.
Resultantly, the respondents are directed to permit the petitioner to participate in the process of selection, meaning thereby, in the 'Joint Qualifying Examination - 2016' notified vide advertisement No.27/2016.
The candidature of the petitioner shall be provisional and participation of the petitioner will not create any equity in his favour and his result will not be declared without the leave of this Court.
Issue notice to the respondents on payment of process fee within seven days, failing which this petition shall be liable to be dismissed without reference to the Court.
List the matter on 06/02/2017 .
Certified Copy as per rules.
-2-(S. C. SHARMA) JUDGE Tej