BRIJPAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS writ appeal under Section 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 assails the final order dated 23/11/2010 passed in W.P. 3815/2008(S), whereby while dismissing the petition, the writ court has held that discretion exercised by the State Government in refusing to sanction grant in respect of 36 additional posts of teachers as recommended by the Collector cannot be interfered with.

(2.) LEARNED counsel for rival parties are heard.

(3.) THE entire objection of the State is based upon the fact that initial recommendation dated 11/11/2004 made by the Collector, Bhind was subsequently withdrawn by him on 13/09/2005 and therefore, there is no question of proceeding further in the matter.