MUKESH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India has been filed by the petitioner seeking direction to appoint on the post of Training Officer Grade-III/Driver-cum-mechanic (light motor vehicle) in view of his selection in the Entrance examination conducted by the Professional Examination Board and to grant at par benefit to other similarly situated persons namely Viney Tamrakar.

(2.) IT is the case of the petitioner that he possesses the qualification i.e. Diploma in Mechanical Engineering and the Bachelor of Engineering Degree in the same branch. However, he possesses the essential minimum educational, technical eligibility and also the desirable qualification as per advertisement Annexure P/1 Clause-3.3 thereof for the post to which petitioner has applied. He passed out the test conducted by the Professional Examination Board which is apparent from the document Annexure P./5 i.e. result which was declared as per the direction issued by this Court on 5.4.2005 in WP No. 100/2005. However, he is entitled to be appointed on the post and similar benefit to other person who has also found place in the merit list of unreserved category. In such circumstances, prayer is made to direct the respondents to issue the order of appointment and to extend all benefit as allowed to Viney Tamrakar.

(3.) IN view of the foregoing, in the considered opinion of this Court, the petitioner is not entitled to get the relief as prayed for in this petition, hence, it is dismissed, in the facts and circumstances parties to bear their own costs.