SATISH VIRHA Vs. STATE OF MP

JUDGEMENT

(1.) PETITIONER, an Assistant Grade II in the Department of Transport, Government of Madhya Pradesh, vide this petition seeks quashment of appointment of respondent Nos. 4 to 6 on the post of Transport Sub Inspector (NonTechnical) on the ground that the select list was not prepared by taking into consideration the proper and objective assessment of A.C.Rs of preceding 5 years. The petitioner further seeks direction to respondent State of Madhya Pradesh and its functionaries, to prepare the list afresh as per instructions contained in the communication dated 7.4.1998 and 29.7.2000 (Annexure P/4 and P/5 respectively).

(2.) RELEVANT facts briefly are that, the petitioner, an Assistant Grade II belonging to Schedule Caste became eligible for selection to the post of Transport SubInspector (NonTechnical), Department of Transport to be filled in by special recruitment drive carried out for backlog vacancies under limited departmental scheme.

(3.) THAT, in furtherance to aforesaid provision a Special Recruitment Drive to fill in the backlog vacancies through limited Departmental Examination comprising of written test and interview was taken recourse to. The written test was held on 20.6.1993. Under the scheme the candidate to be eligible for interview was required to have 50% minimum in the written test and the select list was to be prepared by adding the marks of their character report of preceding five years in the scale of Rs.100 marks, such as: Very Good (Ka) 20 marks Good (Kha) 15 marks Average (Ga) 10 marks