ADAM KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner Adam Khan, a resident of the Sate of Jharkhand, has filed this writ petition seeking a direction to the respondents to open application forms for the Madhya Pradesh State Civil Services Examination, 2021 for which advertisement was issued on 22/12/2021 and the last date of submission of the application forms is 12/3/2022 to all the candidates irrespective of the domiciles.

(2.) It is submitted by learned counsel for the petitioner that as per the practice, if a candidate wishes to apply for recruitment to the Madhya Pradesh Sate Civil Services Examination, which is to be organized in three phases, namely, Preliminary Examination on 24/4/2022 followed by the Main Examination and its Interview to fill different posts consisting of Class-II Gazetted Category starting from Deputy Collector to Block Development Officer and Class-in Posts starting from Naib Tahsildar to Madhya Pradesh Subordinate Account Service. The Madhya pradesh Public Service Commission has made it mandatory to have a live registration with any of the Employment Offices in the State.

(3.) The Madhya Pradesh Rojgar Portal only makes a list of Districts and Tahsils of the Madhya Pradesh and, therefore, the outsiders are precluded from registering their candidature on the Portal, namely, Madhya Pradesh Rojgar Portal maintained by the Directorate of Employment (Madhya Pradesh). It is submitted that due to the said anomaly, the persons, who are otherwise eligible to participate in the competitive examination, are precluded from participating in the State Civil Services Examination.