SMITA SHRIVASTAVA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has approached this Court by way of filing present appeals seeking to assail the impugned judgments dtd. 7/5/2022 and 3/8/2022, passed by the High Court of Madhya Pradesh, Indore Bench in Writ Appeal Nos.1972 of 2019 and 799 of 2021 and Review Petition No.707 of 2022 respectively whereby, while allowing the writ appeal preferred by the respondent herein, the High Court refused to grant the relief of appointment to the appellant on the post of Samvida Shala Shikshak Grade-III in spite of holding that denial of such appointment was grossly illegal and arbitrary. The review petition filed against order dtd. 7/5/2022, too was dismissed vide judgment dtd. 3/8/2022.

(3.) Detailed facts can be gathered from the impugned judgments and thus, the same need not be reiterated in detail. However, in nutshell, the controversy can be summarized in the following manner.