ARVIND KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner was initally selected for appointment to the post of Patwari, he was sent on training and while undergoing training before his appointment by the impugned order Annexure P -1 dated 20.4.2012 his appointment has been cancelled, therefore, petitioner has filed this writ petition.

(2.) Inter alia contending that petitioner is duly qualified and his appointment is cancelled merely because some orders have been passed by the High Court in a writ petition, which is not pertaining to the petitioner, challenge is made to the impugned action.

(3.) Shri Rajesh Tiwari, learned Government Advocate invites my attention to the law laid down by Division Bench of this Court in the case of Rakesh Yadav Vs. State of M.P. and Ors., W.P. No. 1925/2010and various other cases vide Annexure P -7 and points out that the peititioner was a graduate, having obtained a B.A. Degree with Computer Science as one of the subject. As all appointments made were scrutinized again in the light of law laid down in the case of Rakesh Yadav , finding petitioner to be not qualified, his appointment is cancelled. That being so, it is stated by Shri Rajesh Tiwari that no error has been committed by respondents.