LAWS(MPH)-2020-2-108

ALOK YADAV Vs. STATE OF M.P.

Decided On February 10, 2020
Alok Yadav Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this writ petition the petitioner has prayed for a direction to the respondents to add his name in the merit list for appointment to the post of Patwari.

(3.) The case of the petitioner is that he had appeared in the examination of Patwari Recruitment Test, 2017. The result was declared and the final answer key was displayed in the online portal by the respondent No.2. The petitioner had secured 79.79 marks in the result declared on 26.3.2018 and his name was not included in the merit list but was kept in the waiting list.