SHIVANAND SHUKLA Vs. STATE OF MP

JUDGEMENT

(1.) THIS petition was filed in the year 1991, wherein challenge is made to the recruitment process conducted by the Public Service Commission for appointment to the post of Civil Judge Class II.

(2.) AN advertisement was issued by the Public Service Commission being Advertisement No.388/88, for appointment to the post in question. Petitioner, who claims to be a Post Graduate [i.e... MA in Sociology] has also passed the LLB Examination in the year 1986, applied for participating in the process of selection, as an Ex-service man. According to the petitioner earlier he was employed as a signal- man in the Core of Signals and after his retirement from the Army, had appeared in the examination as an ex-service man. Records indicate that petitioner served with the Indian Army between March 1977 to October 1980 and when this petition was filed in the year 1991, he was already 34 years of age. Be it as it may be, petitioner participated in the process of selection and obtained 149 marks out of 200, in the written examination. According to the petitioner in the general category, candidates who had obtained 148 marks have been selected after they were subjected to interview. However, no reservation or relaxation was granted to ex-military personnel like the petitioner. According to the petitioner, the selection and process of recruitment is vitiated as no reservation or relaxation was granted to persons like the petitioner, who are ex-service men.

(3.) EVEN though the petitioner has tried to say that there has been no `revaluation' and the contention of the respondents is incorrect, therefore, the original records be called for, Shri K.S. Wadhwa, learned counsel for the PSC, has produced before us certain enquiry report and documents ordering `revaluation' of answer-sheets and the fact that there is no change in the result so far as the petitioner is concerned.