LAWS(MPH)-2011-8-15

CHAKRESH KUMAR JAIN Vs. STATE OF M P

Decided On August 27, 2011
CHAKRESH KUMAR JAIN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) As challenge in both these petitions are made to a common order passed by the Commissioner, Sagar Division, Sagarin the matter of appointment of Shiksha Karmi Grade III under Janpad Panchayat, Bada Malahara, District Chhalarpur. both these petitions are being decided by this common order.

(2.) For the sake of convenience, pleadings and documents available in W.P. No. 631/2000 arc being referred to.

(3.) In the year 1999, an advertisement was issued by the Janpad Panchayat, Bada Malahara, advertising 264 vacant posts of Shiksha Karmi Grade III. out of these 264 posts, 174 posts were under the School Kducation Department and the remaining 90 posts under Rajeev Gandhi Shiksha Mission. Appointment was to be made on the post .of Shiksha Karmi Grade III and it was to be made in accordance to the conditions stipulated by the State Government in circular dated 1-1-1998, issued in exercising of powers conferred on the State Government under the M.P. Panchayat Raj Adhiniyam, 1993 for conducting the process of selection in accordance to the Statutory Rule, namely the M.P. Panchayat Shiksha Karmi (Recruitment and Service Conditions) Rules, 1997 (Annexure P-4).