BADRILAL Vs. STATE OF M P

JUDGEMENT

(1.) This order will govern the disposal of W.P. Nos.10072/2012, 4126/2013, 3977/2013, 2528/2013, 2530/2013, 2645/2013, 2676/2013, 2758/2013, 2857/2013, 2896/2013, 2898/2013, 2899/2013, 2900/2013, 2901/2013, 2902/2013, 2926/2013, 2928/2013, 2929/2013, 2990/2013, 3200/2013, 3526/2013, 3260/2013, 3263/2013, 3267/2013, 3272/2013, 3274/2013, 3275/2013, 3276/2013, 3290/2013, 3410/2013, 3412/2013, 3623/2013, 3626/2013, 3629/2013, 3630/2013, 3680/2013, 3690/2013, 3699/2013, 3721/2013, 3731/2013, 3732/2013, 3733/2013, 3734/2013, 3735/2013, 3736/2013, 3737/2013, 3738/2013, 3739/2013, 3740/2013, 3741/2013, 3742/2013, 3743/2013, 3744/2013, 3745/2013, 3746/2013, 3747/2013, 3748/2013, 3925/2013, 3979/2013, 4001/2013, 4002/2013, 4018/2013, 4021/2013, 4023/2013,4024/2013, 4031/2013, 4032/2013, 4040/2013, 4048/2013, 4049/2013, 4051/2013, 4052/2013, 4054/2013, 4055/2013, 4056/2013, 4059/2013, 4063/2013, 4070/2013, 4071/2013, 4072/2013, 4073/2013, 4074/2013, 4075/2013, 4077/2013, 4078/2013, 4079/2013, 4082/2013, 4083/2013, 4084/2013, 4085/2013, 4093/2013, 4099/2013, 4100/2013, 4102/2013, 4103/2013, 4106/2013, 4108/2013, 4110/2013, 4115/2013, 4116/2013, 4117/2013, 4118/2013, 4120/2013, 4122/2013, 4123/2013, 4124/2013, 4125/2013, 4127/2013, 4128/2013, 4129/2013, 4132/2013, 4134/2013, 4139/2013, 4141/2013, 4146/2013, 4147/2013, 4148/2013, 4149/2013, 4150/2013, 4151/2013, 4152/2013, 4153/2013, 4154/2013, 4155/2013, 4156/2013, 4157/2013, 4158/2013, 4159/2013, 4160/2013, 4161/2013, 4162/2013, 4163/2013, 4164/2013, 4172/2013, 4176/2013, 4179/2013, 4181/2013, 4188/2013, 4189/2013, 4190/2013, 4193/2013, 4196/2013, 4197/2013, 4198/2013, 4202/2013, 4206/2013, 4221/2013, 4227/2013, 4264/2013, 4265/2013, 4268/2013, 4307/2013, 4357/2013, 4386/2013, 4387/2013, 4388/2013, 4389/2013, 4398/2013, 4412/2013, 4433/2013, 4561/2013, 4572/2013, 4580/2013, 4277/2013, 3120/2013, 3321/2013, 3722/2013, 3723/2013, 3724/2013, 3725/2013, 3728/2013, 3729/2013, 3730/2013, 3753/2013, 3762/2013, 3796/2013, 3831/2013, 3832/2013, 3834/2013, 3835/2013, 3836/2013, 3837/2013, 3838/2013, 3919/2013, 3921/2013, 3922/2013, 3931/2013, 3933/2013, 3934/2013, 3935/2013, 3936/2013, 3947/2013, 3961/2013, 3962/2013, 3963/2013, 3964/2013, 3975/2013, 3976/2013, 3982/2013, 3984/2013, 3985/2013, 3987/2013, 3988/2013, 3989/2013, 3996/2013, 4236/2013, 4244/2013, 4270/2013, 4275/2013, 4290/2013, 4291/2013, 4292/2013, 4313/2013, 4356/2013, 4373/2013, 4446/2013, 4460/2013, 4461/2013, 4482/2013, 4487/2013, 4488/2013, 4489/2013, 4490/2013, 4491/2013, 4492/2013, 4493/2013, 4494/2013, 4495/2013, 4498/2013, 4499/2013, 4702/2013, 4703/2013, 4713/2013, 4719/2013, 4720/2013, 4658/2013, 4659/2013, 4660/2013, 4661/2013, 4662/2013, 4663/2013, 4664/2013, 4665/2013, 4666/2013, 4668/2013, 4679/2013, 4683/2013, 4691/2013, 4694/2013, 4698/2013, 4699/2013, 10040/2012, 5412/2013, 5431/2013, 5432/2013, 5559/2013, 5560/2013, 5561/2013, 5562/2013, 5925/2013, 5924/2013, 5873/2013, 5874/2013, 5875/2013, 5876/2013, 5878/2013, 5879/2013, 5880/2013, 5768/2013, 5872/2013, 5932/2013, 5796/2013, 3563/2013, 5794/2013, 5793/2013, 5956/2013, 6134/2013, 6135/2013, 6136/2013, 6006/2013, 6010/2013, 6007/2013, 5015/2013, 5013/2013, 5720/2013, 5717/2013, 5711/2013, 5708/2013, 5702/2013, 5662/2013, 5520/2013, 5525/2013, 5533/2013, 5430/2013, 4672/2013, 4500/2013, 5594/2013, 5595/2013, 5660/2013, 5009/2013, 4807/2013, 5735/2013 & 5795/2013. It is stated by the counsel for both the parties that all these writ petitions involve same issue on the similar fact situation.

(2.) These writ petitions relate to the recruitment to the post of Samvida Shala Shikshak Grade I, Grade II and Grade III (for short " Samvida Shala Shikshak"). Since respondents have not considered the petitioners for appointment to the post of Samvida Shala Shikshak on the ground that the petitioners do not possess the requisite minimum qualification prescribed for the post, therefore, the petitioners have approached this Court.

(3.) In brief, the advertisements were issued by the M.P. Professional Examination Board inviting applications for recruitment to the post of Samvida Shala Shikshak. For Samvida Shala Shikshak grade I the last date for submission of online application was 7.10.2011, for grade II, 31.10.2011 and for grade III, 27.10.2011. The examination was to be conducted for grade I on 27.11.2010, for grade II on 22.1.2012 and for grade III on 18.12.2011. Petitioners had submitted the online applications in pursuance to the advertisement and had appeared in the written examination which was conducted by the Board. The result and revised result for grade I were declared on 21.1.2012 and 4.8.2012 respectively, for grade II on 3.7.2012 and 4.8.2012 and for grade III on 25.4.2012 and on 4.8.2012 (revised) and on 10.4.2013 (second revised). The candidates were thereafter called for verification of the documents and subsequently list of eligible candidates was declared. Since the petitioners' names were not included in the list of the eligible candidates, therefore, they have approached this Court.