STATE OF MADHYA PRADESH Vs. INDRAMANI TIWARI

JUDGEMENT

(1.) Heard on IA no. 11013/11.

(2.) For the reasons stated in the application, which is duly supported by an affidavit, we are satisfied that sufficient cause for condonation of delay in filing the review petition is made out. Accordingly the IA is allowed and delay in filing this review petition is condoned.

(3.) This petition has been filed for review of the order dated 20.6.11 passed by the Division Bench of this Court in WA No. 344/11 by which the writ appeal preferred by the petitioner was dismissed and the order of the learned single Judge directing petitioner to provide appointment to the respondents on the post of Forest Guards in appropriate circle/district in accordance with their merit was confirmed. Learned counsel for the petitioner submitted that under the Madhya Pradesh Class III (Non Ministerial) Forest Services Recruitment Rules 1999, the recruitment was to be made at the district level. It was further submitted that the order dated 20.6.11 has been passed by this Court upon a misconception of the fact that merit list was to be prepared on state level. We have considered the submission of the learned counsel for the petitioner and we have gone through the rules.