Madhya Pradesh High Court
Dr. Neha Mansoriya vs Medical Education Department on 1 October, 2018
W.P. No.23197/2018 1
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
W.P. No.23197/2018
Dr. Neha Mansoriya v/s State of M.P. & Others
Indore, dated 01.10.2018
Shri Manuraj Singh, learned counsel for the
petitioner.
Shri Rahul Sethi, learned Government Advocate for
the respondent/State.
The petitioner before this Court has filed this present petition being aggrieved by the order dated 18.09.2018 passed by the respondent No.2 inviting applications for various posts of Assistant Professor (Lecturer). The advertisement also includes the advertisement for the post of Tutor and for the post of Associate Professor (Reader).
The petitioner's contention is that earlier advertisement was recalled and now in the fresh advertisement, the post of Periodontist does not find place, and therefore, the respondents be directed to issue an advertisement for the aforesaid specialization also.
On the other hand, Shri Sethi has argued that it is the prerogative of the employer to invite applications for various posts keeping in view need of the hour and the employer after assessing the need, has invited applications for various posts. He has also argued that the employer can not be forced to advertise a particular post even though a post is vacant.
In the considered opinion of this Court, the employer is that sole judge to issue an advertisement keeping in view the necessity in the establishment for the post, which are sanctioned in the establishment, and therefore, this Court doesn't find any reason to interfere with the advertisement W.P. No.23197/2018 2 issued by the respondents.
Resultantly, the admission is declined. Certified copy as per rules.
(S.C. Sharma) Judge Ravi Digitally signed by Ravi Prakash Date: 2018.10.04 18:55:51 +05'30'