NARENDRA SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition assails the order dated 24.01.2007 passed by respondent No.2. By this order, the appeal of the petitioner against the appointment of respondent No.5 on the post of Samvida Shala Shikshak Grade -I (SSS -I) is rejected.

(2.) SHRI C.P.Sharma, learned counsel for the petitioner submits that pursuant to advertisement for the post of SSS -I , the petitioner and other eligible candidates submitted their candidature. As per statutory recruitment rules (Annexure P/16), the essential qualification for the post of Samvida Shala Shikshak Grade -I was post graduation degree in second division in concerned subject or equivalent. It is contended that respondent prepared the select list (Annexure P/17). Respondent No.5 secured first position in the said list. The present petitioner was at No.1 in the waiting list. Selection of respondent No.5 was assailed on the following grounds: -

(3.) PER Contra, Mrs. Patankar supported the order on the ground that the essential qualification is post graduation and therefore, non - disclosure, if any, has no impact on the selection. In addition, it is contended that for suppression etc a direction has already been given to the police authorities to take action. No fault can be found in the selection process.