Madhya Pradesh High Court
Reetesh Koshta vs The State Of Madhya Pradesh on 23 January, 2024
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK AGARWAL
ON THE 23 rd OF JANUARY, 2024
WRIT PETITION No. 14874 of 2018
BETWEEN:-
REETESH KOSHTA S/O SHRI MOHAN LAL KOSHTA,
AGED ABOUT 25 YEARS, OCCUPATION: STUDENT 1342/P-
150 NEAR GANGA NAGAR CHOURAHA P.S. SANJEEVANI
NAGAR GARHA (MADHYA PRADESH)
.....PETITIONER
(BY SHRI ADITYA SANGHI - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
THE PRINCIPAL SECRETARY HOME (POLICE)
DEPARTMENT MANTRALAYA VALLABH BHAWAN
BHOPAL (MADHYA PRADESH)
2. DIRECTOR GENERAL OF POLICE POLICE
HEAD QUARTER S JAHANGIRABAD (MADHYA
PRADESH)
3. ADDITIONAL DIRECTOR GENERAL OF POLICE
ADMINISTRATION POLICE HEADQUARTERS
JAHANGIRABAD (MADHYA PRADESH)
4. ADDITIONAL DIRECTOR GENERAL OF POLICE
SELECTION RECRUITMENT POLICE
HEAD QUARTER S JAHANGIRABAD (MADHYA
PRADESH)
5. ADDITIONAL INSPECTOR GENERAL OF POLICE
PERSONNEL POLICE HEADQUARTERS
JAHANGIRABAD (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI PRANAY SHUKLA - PANEL LAWYER)
This petition coming on for admission this day, th e court passed the
Signature Not Verified
Signed by: VAIBHAV
YEOLEKAR
Signing time: 25-01-2024
10:56:40
2
following:
ORDER
I have perused the record as produced by Shri Pranay Shukla, learned Panel Lawyer. There are three score cards available on record. First is dated 1s t April, 2017 in which petitioner was shown to be not qualified in Section I under the heading of Computer Proficiency. He was also declared to be not qualified under the heading of English Typing but was shown to be qualified under the head of Hindi typing.
In the second score card which is actually earlier in time dated 15th January 2017, petitioner was shown to be qualified in Section I but not qualified in English typing as well as in Hindi typing. Then there is a third certificate showing the result of the exam which was undertaken on 25th November, 2017 in which petitioner has been shown to be qualified under the heading of computer proficiency and not qualified under the heading of English typing but has been shown to be qualified under the heading of Hindi typing.
Admittedly, the application form was filled by the applicant for which last date was 15/09/2017 for which Employees Selection Board has issued an advertisement. Thus, if petitioner had attained some qualification after 15/09/2017, that cannot be looked into. The requirement in the advertisement for the post of Assistant Sub-Inspector (LDC) is computer proficiency certificate test and Hindi typing exam should have been passed by the petitioner. As per the certificate of 1 st April, he was not qualified in Hindi typing exam as well as in computer proficiency.
As per second certificate dated 15th January 2017, though petitioner had qualified in the computer proficiency but was declared fail under the heading of Hindi typing and, therefore, having obtained qualification after the last date of Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 25-01-2024 10:56:40 3 filling of the application form, the application was rejected which cannot be said to be rejected in an arbitrary or illegal manner. Therefore, petitioner having obtained qualification after the due date is not entitled to any relief.
Accordingly, the petition fails and is dismissed.
Record in the sealed cover be returned back to learned Panel Lawyer Shri Pranay Shukla for onward transmission to the Department.
(VIVEK AGARWAL) JUDGE vy Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 25-01-2024 10:56:40