LAWS(MPH)-2014-4-191

BRAJESH KUMAR PANDEY Vs. STATE OF M P

Decided On April 30, 2014
Brajesh Kumar Pandey Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) Petitioner seeks direction to the respondents to appoint him on the post of Gram Rojgar Sahayak, Gram Panchayat Badagaon, Janpad Panchayat Sihawal District Sidhi, lying vacant after the resignation of incumbent holding the said post.

(3.) That, in pursuance to procedure adhered to for selection of Gram Rojgar Sahayak, Gram Panchayat Badagaon in the year 2010-2011, one Pawan Kumar Patel with 102.66 marks was placed at Serial No.1 in the merit list, whereas, the petitioner with 88.66 marks was placed in the waiting list. Pawan Kumar Patel was appointed as Gram Rojgar Sahayak.