PALLAVI SHUKLA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner before this Court has filed this present writ petition being aggrieved by the select list prepared by respondent No.3 ? M P Public Service Commission dt. 28/10/2010 (Annexure P/1) for the post of Dy. Superintendent of Police (MP State Police Services).

(2.) The contention of the petitioner is that she has obtained a Degree of Bachelors in Engineering and from GSITS, Indore and an advertisement was issued by the M P Public Service Commission on 11th August, 2008 (Annexure P/4) inviting applications for various services and the petitioner submitted her application in the prescribed form. Petitioner has further stated that in the initial advertisement the post of Dy. Superintendent of Police was not included and later on a corrigendum was issued on 23/2/09 including 12 posts of Dy. Superintendent of Police. Petitioner has further stated that a preliminary examination was held, followed by a main examination and interviews were finally held on 7/9/10. A select list was declared by the M P Public Service Commission on 28/10/10 and the name of the petitioner was placed in the select list as she scored 1432 marks out of 2350. Petitioner has further stated that subsequently the select list was changed and respondent No. 4 ? Alok Kumar Sharma was included in the select list though he was over age and therefore the selection of respondent No.4 for the post of Dy. Superintendent of Police is bad in law.

(3.) Learned counsel for the petitioner has prayed for the following reliefs: