ANJUM SHEKH Vs. STATE OF M P

JUDGEMENT

(1.) This batch of petitions is arising out of a common order dated 15.12.2005 by the Additional Collector, Hoshangabad in Appeal No. 6-B/121 of 1998-99 and is being decided by this common order.

(2.) By the impugned order the Additional Collector, Hoshabgabad set aside the entire selection of Shiksha Karmis made by Respondents. The order has been assailed by the Petitioners mainly on following grounds:

(3.) Sarvashri Samdarshi Tiwari, Arun Nema and Amit Dubey, learned Counsel appearing for Respondents supported the order. It was submitted by them that entire process of selection vitiates because of serious illegalities and the Additional Collector rightly set aside the entire selection, in which no interference is needed by this Court. It was submitted that the findings of Additional Collector are in respect of serious illegalities of non following of reservation roster, appointment of relations. It was submitted that on the aforesaid grounds no interference is needed in the impugned order. Reliance is placed to the Apex Court judgment Krishan Yadav and Anr. v. State of Haryana and Ors., 1994 4 SCC 165 and Union of India and Ors. v. O. Chakradhar, 2002 3 SCC 146. Referring aforesaid it was submitted by Shri Samdarshi Tiwari that no prejudice is caused to the Petitioners because of non impleadment in the appeal before the Additional Collector.