Madhya Pradesh High Court
Dhirendra Kumar Gautam vs The State Of Madhya Pradesh on 26 February, 2019
1 WP-3156-2019
The High Court Of Madhya Pradesh
WP-3156-2019
(DHIRENDRA KUMAR GAUTAM Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 26-02-2019 Shri A.K.Singh, learned counsel for the petitioners. Shri Sunil Verma, learned Government Advocate for the State. The petitioners have filed this petition challenging Annexure-P/12 whereby the result of examination taken pursuant to an advertisement/notification in 2014 was cancelled as the Reservation Policy was not completely followed. This notification was published on 1.9.2017 and the same is challenged by the petitioners on 12.02.2019 by this petition. In the column for mentioning the ground for delay, the petitioners have stated that they have filed this petition within a reasonable time and there is no delay in filing the present petition.
Learned counsel for the State has objected to the petition. It is stated that (i) the petition is highly belated and (ii) no right is accrued to petitioners to file this petition as petitioners were not given any appointment. The petitioners have only appeared in the examination and that by itself does not give any right to appointment. It is stated that the earlier advertisement, examination was cancelled as the Reservation Policy was not properly followed.
At this stage, learned counsel for the petitioners prays that he may be granted an opportunity to explain the delay.
List the matter after two weeks, as prayed.
(NANDITA DUBEY) JUDGE rss Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 26/02/2019 17:22:39