VIRENDRA KUMAR HAJARI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD finally. It is stated by the learned Counsel for the petitioner that the controversy involved in the present writ petition is squarely covered by a decision of this Court in Writ Petition No. 8938/2009 (S), which has been finally decided on 28.9.2010.

(2.) THIS Court in the aforesaid petition has came to the conclusion that because of inter -district transfer/shifting of a candidate for giving appointment to the persons on the post of Forest Guard, on the basis of result of Limited State Level Examination and after making a merit list at district level, the meritorious candidates have been denied the appointment and less meritorious persons have been appointed. It is also stated that the order passed in the aforesaid writ petition was called in question by the State in Writ Appeal No. 344/2011, which came up for hearing on 20.6.2011. The Division Bench of this Court has taken note of the policy decision dated 1.10.2010 and has categorically held that the stand taken by the State cannot be accepted nor the policy decision dated 1.10.2010 could be made applicable to a selection which was admittedly completed before the aforesaid policy decision taken by the State Government. The writ appeal has been dismissed affirming the decision of the Single Bench of this Court.

(3.) WITH the aforesaid, the writ petition stands allowed and disposed of.