SHAILENDRA SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner before this Court has filed this present writ petition being aggrieved by his non -selection to the post of Professor.

(2.) THE contention of the petitioner is that an advertisement was issued by the M P Public Service Commission inviting applications for the post of Professor Zoology and the petitioner being a member of OBC, submitted his application as he was fulfilling the requisite qualifications for the post. Grievance of the petitioner is that the Selection Committee was not properly constituted by the M P Public Service Commission and the petitioner was not interviewed by the persons belonging to Zoology subject. The contention of the petitioner is that he was one of the most qualified candidate and, therefore, as the Selection Committee was not properly constituted, the entire selection stands vitiated.

(3.) HEARD learned counsel for the parties at length and perused the record. The matter is being disposed of at the motion hearing stage itself with the consent of the parties.