SHAILESH KUMAR PATEL Vs. STATE OF M.P.

JUDGEMENT

(1.) The facts and issues involved in both these petitions being identical, they are heard and decided concomitantly.

(2.) The brief facts, necessary for adjudicating the issue raised by the petitioners in both the petitions, are that the petitioners applied for appointment on the post of Veterinary Assistant Surgeon pursuant to the advertisement issued on 8.10.2012 wherein 308 posts of Veterinary Assistant Surgeon were advertised. The advertisement clearly specified that the last date for filling online application was 9.11.2012 whereas the last date for accepting application forms by hand would be 24.11.2012.

(3.) It is pertinent to note that by an interim order dated 4.4.2013 the petitioners have been permitted to participate in the selection process subject to the condition that their result shall not be declared without the leave of the Court and their participation in the selection process would not create any equity in their favour.