GANESH SINGH THAKUR Vs. STATE OF M.P

JUDGEMENT

(1.) Apparently, the petition is pending since 2017 and is listed today for final disposal at motion stage under caption 'Top of the list'. Indeed, the pleadings are complete and the learned counsel for the parties are ready to argue it finally. Accordingly, the petition is heard finally.

(2.) This petition is filed under Article 226/227 of the Constitution of India asking for the following reliefs:-

(3.) Albeit, the foremost reason for approaching this Court by way of instant petition is that the petitioner had applied for the post of Assistant Grade-III (unreserved category) pursuant to an advertisement and got selected therein but astoundingly at the time of joining, while apprising the petitioner about non-availability of unreserved category post, his joining was not accepted.