VIKAS TIWARI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner submitted his candidature for the post of Lab Technician pursuant to advertisement Annexure P-2. After scrutiny of his educational qualification documents, he was called for an interview by order dated 29.11.2011 (Annexure P-3). The petitioner participated in the interview and secured first position in the interview. Thereafter, the respondents directed the candidates to appear in the written examination. The petitioner participated in the written examination but could not qualify the same.

(2.) SHRI Brijesh Sharma, learned counsel for the petitioner submits that as per the advertisement, it was not open for the respondents to conduct the written examination, that too, after the interview. In addition, it is submitted that respondent No.5 who was appointed as Lab Technician has resigned and the post is lying vacant.

(3.) I have heard the learned counsel for the parties and perused the record.