LAWS(MPH)-2011-4-2

PRAKASH Vs. STATE OF M P

Decided On April 19, 2011
PRAKASH S/O S K JOSHI Appellant
V/S
State Of M P And Others Respondents

JUDGEMENT

(1.) This is a writ appeal preferred by the petitioner/appellant against the order dated 29-1-2008 passed by the learned Single Judge of this Court in Writ Petition No. 3269/2006 (s), dismissing thereby the writ petition containing a challenge to the selection and appointment of respondent No. 4 (Dr. Varsha Shrivastava) on contract basis to the post of Lecturer ( Rachna Sharir) in Government Ayurvedic (Autonomous) College, Ujjain and for further consideration of the petitioner for appointment on the said post.

(2.) Facts relevant for the purpose of writ appeal are that the Government (Autonomous) Dhanwantri Ayurvedic Mahavidyalaya, Ujjain issued an advertisement in the newspaper Rozgar Aur Nirman (11-7-2005 to 17-7-2005) inviting applications for the post of Lecturer ( Rachna Sharir) on the vacant post of teacher category in post graduate course, on contractual basis. Copy of the advertisement is on record as Annexure P/3. According to the advertisement, the requisite qualifications for the said post of Lecturer were as follows :-

(3.) The petitioner was having qualification of MD (Ayurved) with Rachna Sharir as subject concerned from the Vikram University having passed examination in the year 2005, as revealed in Annexure P/4 dated 21-7-2005. Respondent No. 4 was also post graduate with the degree of MD (Ayurved) with Sharir Kriya Vigyan as special subject from Jiwaji University, Gwalior, as revealed in Annexure P/5.