SANTOSH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution, the petitioner has prayed for a direction to issue offer of appointment in favour of the petitioner on the post of Sub Inspector (District Executive Force) and it is also prayed that further formalities be directed to be completed within a stipulated time.

(2.) THE brief facts necessary for adjudication of this matter are as under:-

(3.) SHRI Praveen Newaskar, learned Deputy Govt. Advocate for the State, in turn submits that the petitioner has no right to claim appointment on a particular post and stand of the petitioner that the post of Platoon Commander on which the appointment order is decided to be issued is inferior is not right. He submits that in 2012, pay scale of all the posts was made similar/identical, and therefore, all the posts advertised are similar in nature. He submits that petitioner cannot claim a particular post and in view of the Rule 13A there is no enabling provision pursuant to which subsequently the petitioner can be given a different post. He submits that once an offer of appointment is issued, Rule 13A does not provide any shifting or change of the post.