SMT. SARLA VERMA Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed this writ petition and is aggrieved by the action of the respondents in fixing the cut -off mark for recruitment to the post of "Guruji". It is a case of the petitioner that under M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005 the minimum marks fixed for General candidates is 40% and for other categories is 30%. However, contrary to the same vide Circular dated 26.9.2008, the minimum qualifying marks has been fixed for General Category -50% and 40% for reserved category, contrary to the requirement of statutory rules. This Circular dated 26.9.2008 is already quashed by a Division Bench of this Court in W.P. No. 6268/2009 and various other cases.

(2.) PETITION stands allowed to the extent indicated herein above without any order as to cost. c.c. as per rules.