BETAL SINGH MAHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE Administrative Tribunals Act, 1984 having come into force and the State Administrative Tribunal too having been established, should this Court entertain and proceed to dispose of the controversy raised in the petition or should the petitioner be directed to knock the doors of Tribunal, is the question mooted for decision at this stage.

(2.) THE petitioner, a member of scheduled caste, complains of gross violation of statutoy rules and foul play at the process of selection conducted by a Selection Committee constituted for selecting suitable candidates for filling the posts of Warders in Central Jail, Gwalior. The relief prayed for is that the candidates, including the petitioner, who were actually selected by the Selection Committee be given appointments and those who were not so selected and yet could secure appointments, be excluded. The petitioner is out of employment and is definitely not an in service person.

(3.) WITHOUT wasting any time introting through the web of several legal provisions, we straight way proceed to make a reference to the two land -mark decisions rendered by this Court and other we shall refer to the Madras decision r relied on by learned counsel for the petitioner.