VIMLESH KUMAR NIRAT Vs. STATE OF M. P.

JUDGEMENT

(1.) In the present writ petition preferred under Article 226 of the Constitution of India, the petitioners have prayed for issuance of a direction to the respondents to declare the process of selection, cancellation of questions and declaring the petitioners disqualified in the Middle School Teachers' Eligibility Test - 2018 [for brevity "the Eligibility Test - 2018"], conducted by the Professional Examination Board, Bhopal, as illegal and arbitrary. Further, the respondents be directed to qualify the petitioners in the selection and appointment on the post of Middle School Teacher, giving relaxation and awarding additional marks of experience.

(2.) The learned counsel for the State urged that the present petition is covered by order passed by a Co-ordinate Bench of this Court in W.P. No.20290/2019 (Pusphendra Burman and others vs. State of M.P. and others) and other connected writ petitions, whereby the writ petitions have been dismissed.

(3.) The petitioners in this petition having failed to qualify in the Eligibility Test - 2018 in the Subject Code Geography & Hindi, have challenged the cancellation of questions and sought for a direction to the respondents, to apply the Rules, namely, Madhya Pradesh Rajya School Shiksha Seva (Shaikshnik Samvarg) Seva Sharten Evam Bharti Niyam, 2018 [hereinafter referred to as "the Rules 2018"] and award marks against the cancelled questions and prepare a fresh final list. In the petition the formula contained in Clause 2.9.A of the Rules for Conduct of Examination has also been questioned.