NARENDRA KUMAR RATHOR Vs. STATE OF M P

JUDGEMENT

(1.) Shri Mukesh Agrawal, learned counsel for the appellant.

(2.) In this intra-Court appeal, the appellant is challenging the order of a learned Single Judge on the ground that vital record was over-looked by the learned Single Judge while holding that there was no requirement in the policy that the person to be selected for the post of Guruji (teacher) should be a local resident.

(3.) It has further been argued by the learned counsel for the appellant that this over-sight took place because the learned counsel for the appellant (who was the petitioner before the learned Single Judge) could not reach the Court when the case was called out and the case was decided without hearing him.