LEENA KULTHIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition is pending since 2009. The return has been filed on behalf of the respondent nos.1 & 2. The learned counsel for the petitioner submits that he has not prepared the case on merits for the purpose of arguing on admission and he prays for time.

(2.) LOOKING to the fact that the petition of the year 2009, has been listed for hearing on admission, after filing of the return and that the petitioner has obtained an interim order, the prayer for time prayed by the learned counsel for the petitioner is rejected.

(3.) THE petitioner has filed this petition alleging that the petitioner, whose name has been mentioned at Sr.No.1 in the waiting list prepared by the authorities for making appointment on the post of Assistant Professor in the OBC category, has been denied appointment. The petitioner has also challenged the advertisement dated 29.9.2008 whereby the respondent authorities immediately after publishing the result have issued a fresh advertisement for filing up three backlog posts of the OBC category without considering the petitioner for appointment on these posts. T