LAWS(MPH)-2023-2-123

JITENDRA KUMAR DAHRWAL Vs. STATE OF MADHYA PRADESH

Decided On February 08, 2023
Jitendra Kumar Dahrwal Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Petitioner's contention is that petitioner is a candidate for recruitment to the post of Uccha Madhyamik Shikshak. As per the Gazette notification of 2018, qualification prescribed under Schedule-III is Post Graduation degree in concerned subject with second division with B.Ed or equivalent degree.

(2.) Petitioner's further contention is that petitioner possesses Post Graduate degree in Forestry. As per the amended order of the School Education Department dtd. 29/9/2022, the rules for the eligibility test are mentioned as under:-

(3.) It is submitted that main subject is recognized in terms of allied subjects as are mentioned in Appendix 1. Thus, it is pointed out that in Appendix 1, Forestry is one of the allied subjects for Agriculture and, therefore, petitioner is eligible but, his candidature has been arbitrarily rejected.