Indian Kanoon - Search engine for Indian Law

Madhya Pradesh High Court

Adarsh Kumar Pandey vs The State Of Madhya Pradesh on 2 February, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                                  1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                          WP No. 18425 of 2023
                                        (ADARSH KUMAR PANDEY Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 02-02-2024
                                     Shri Pwan Kumar Singh Senger - Advocate for the petitioner.

                                     Shri Shiv Kumar Shrivastava - Government Advocate for respondents.

Petitioner's contention is that petitioner had secured normalised final marks 79.69, as is evident from Annx.P/2. According to him, as per Annx.P/9, one person whose name appears at Serial No.8 under the head of Constable (DEF) belonging to EWS category had secured 73.56 marks and was given appointment as Constable (DEF). Thus, it is submitted that the petitioner has been discriminated by not giving DEF posting.

Issue notice to the respondents.

Notice is waived by Shri Shiv Kumar Shrivastava, learned Govt. Advocate.

Let reply be filed positively within four weeks. List this case in the week commencing 11.03.2024.

(VIVEK AGARWAL) JUDGE A.Praj.