NARENDRA KUMAR SANADYA Vs. STATE OF M P

JUDGEMENT

(1.) The case is called out but none responded on behalf of the petitioner though name of the learned counsel is shown in the cause list. Shri Sanjay Dwivedi, learned Govt. Advocate is however present on behalf of the respondents. It appears from the order-sheets that earlier also on 26-11-2009 nobody appeared on behalf of the petitioner. However, I have perused the record.

(2.) In the instant petition, the petitioner being aggrieved by the order of the Principal, INdustrial Training INstitute, Seoni dated 6-10-1997 (Annexure A/12) and dated 25-7-1997 (Annexure A/13), whereby he has been informed that his selection made by the previous Principal has been cancelled by the Collector and his name has not been included in the approved select list for appointment to the post of Workshop Assistant, has come to this Court for the following reliefs :

(3.) In respect of the contention of the petitioner that he belongs to backward class, has also no merit because the Employment Exchange sent his name against the general category and there, being one post for general category candidate, the candidate securing highest marks could have only been appointed.