MANJU AADIWASI Vs. STATE OF M P

JUDGEMENT

(1.) Challanging the action of the respondents in rejecting the candidature of petitioners to the post of Multipurpose Health Worker on the ground that petitioners have appeared in the High School and Higher Secondary Examination from M.P. State Open School Bhopal, petitioners have filed this writ petition.

(2.) It seems from the record that under similar circumstances an application submitted by one Ms. Anju Tiwari was also rejected, she preferred a writ petition before this Court being Writ Petition No. 12603/ 2010 (Anju Tiwari v. State of M.P. and others) and on notice being issued respondent No.2 therein namely the Board of Secondary Education Bhopal had filed the reply and in the reply filed by the said respondent following averments were made by the Board of Secondary Education Bhopal:

(3.) Keeping in view the aforesaid there is no reason for taking a different view in the present case, as in the case of petitioners also their candidature have been rejected on the ground that they have obtained the High School and Higher Secondary Examination Certificate from M.P. State Open School Bhopal. Accordingly, in the light of the findings recorded hereinabove this petition is allowed. Respondents are directed to take steps for appointment of the petitioners in accordance to their selection in the merit list and proceed their claim in accordance to law and grant them appointment, if eligible, in accordance to their merit in merit list.