HEMRAJ SUMAN Vs. M.P. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Aggrieved by the order dtd. 24/6/2021 passed by the learned Single Judge in dismissing the Writ Petition No.3764 of 2019, the petitioner is in appeal.

(2.) The case of the writ petitioner is that he had applied for the post of Assistant District Public Prosecution Officer (ADPO). He was successful in the written examination and was called for an interview.

(3.) The learned Single Judge came to the conclusion and held that the question was whether the State Government had acted arbitrarily in not granting appointment to the petitioners. That, the petitioners have not challenged the decision of the Madhya Pradesh Public Service Commission dtd. 28/1/2019, but have only challenged the letter written by the Secretary contained in Annexure-P/7 dtd. 21/12/2018 to the Public Service Commission for extending the validity of the select list. Therefore, the bona fide of the State was sought to be questioned.