JANKI BAI Vs. STATE OF M P

JUDGEMENT

(1.) BY this petition which was originally filed before the Tribunal, and after its abolition, it has been received in this Court for its adjudication, the petitioner is seeking relief of the quashment of the appointment order (Annexure A -7), dated 21 -1 -1993 of respondent No. 4 appointing him on the post of Teacher.

(2.) IN order to recruit Teacher in a school situated in Village Baderakala, an advertisement was published, a copy of which is placed on record as Annexure A -1. In the advertisement, the essential requirement for recruitment has been mentioned which reads as under: - - .........[vernacular ommited text]...........

(3.) SHRI Nema, learned Government Advocate submits that respondent No. 4 who was given appointment was more meritorious than that of petitioner and he resides in Village Patara having distance of 1.5 kms from Village Baderakala where the school is situated and, therefore, no illegality was committed in appointing him.