LAXMIKANT SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment dtd. 20/9/2024 passed by the Division Bench of the High Court of Madhya Pradesh at Jabalpur in Writ Appeal No. 1536 of 2024. Vide the impugned judgment, the Division Bench affirmed the order dtd. 29/1/2024 of the Single Bench in W.P.(C) No. 4933 of 2021, whereby the appellant's challenge to the termination of his contractual services, as Monitoring and Evaluation Consultant, Water Support Organization (W.S.O.), State Water Mission (S.W.M.), Public Health & Engineering Department (P.H.E.D.), Bhopal, Madhya Pradesh, was dismissed.

(3.) The factual matrix of the present case as per the appellant is that the appellant had applied pursuant to an advertisement issued by the W.S.O., S.W.M., P.H.E.D. The advertisement prescribed the minimum qualification as: "Postgraduate degree in Statistics from a Government recognised University with at least 60% marks or equivalent grade".