REENA KUMARI Vs. STATE OF M P

JUDGEMENT

(1.) All these appeals which have been filed by the appellants under section 2 (1) of Madhya Pradesh Uchcha Nyayalaya ( Khand Nyaypeeth Ko Appeal ) Adhiniyam, 2005 are assailing the judgment of learned Single Judge passed in Writ Petition no 2676/2013 and other connected matters whereby the writ petitions filed by the appellants were dismissed by common judgment.

(2.) The appellants filed the writ appeals assailing the order of the State Government in having not selected them for the post of Samvida Shala Shikshak III on the ground that they were not holding requisite qualifications.

(3.) According to the appellants, learned Single Judge has not appreciated that the grounds taken by the State Government in having not selected them was that they were not having requisite qualification, which was contrary to the selection norms as per the notification issued by the Central Government.