DHANYARAJ SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioners are agriculturists, having Post Graduate Degree in Agriculture.

(2.) Being aggrieved by the mode of recruitment of Uchcha Madhyamik Shikshak in the Madhya Pradesh School Education Service (Teaching Cadre) Service Conditions and Recruitment Rules, 2018 and Madhya Pradesh Tribes and Scheduled Castes (Teaching Cadre) Service and Recruitment Rules, 2019, have filed this petition seeking striking down of Serial No.2 of Schedule II of the Rules of 2018 or direction for reading down these provisions so that 100% post of Uchch Madhyamik Shikshak in Agriculture subject are filled by direct recruitment. Further direction is sought to fill up all available posts of Uchch Madhyamik Shikshak (Agriculture) by way of direct recruitment on the basis of Eligibility Examination, 2018.

(3.) Rules in question are framed by the Governor of Madhya Pradesh in exercise of powers conferred by the proviso to Article 309 of the Constitution. Rule 5 of these Rules respectively provides for the method of recruitment.