LAWS(MPH)-2023-3-127

SHARAD KUMAR CHOUDHARY Vs. STATE OF MADHYA PRADESH

Decided On March 14, 2023
Sharad Kumar Choudhary Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard finally, with consent of the learned counsel for the parties.

(2.) According to the petitioner, he belongs to an Other Backward Class (OBC) Category. On 17/1/1986, the petitioner was initially appointed as Research Associate in Jawarlal Nehru Krishi Vishwa Vidyalaya; and thereafter, appointed as a Professor / Junior Scientist (Agronomy) in Indira Gandhi Krishi Vishwa Vidyalaya. In the year 2007, he was promoted to the post of Professor / Principal Scientist in Rajmata Vijayraje Scindia Krishi Vishwa Vidyalaya Gwalior (respondent No.2).

(3.) The State of Madhya Pradesh (Respondent No.1) issued an advertisement on 11/6/2021 (Annexure P/2) inviting applications for appointment on four vacant posts of Dean in the Colleges of Agriculture / Horticulture affiliated with Rajmata Vijayraje Scindia Krishi Vishwa Vidyalaya Gwalior (respondent No.2).