VEERSINGH RAGHUVANSHI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner before this Court has filed this present petition being aggrieved by his non -selection to the post of Constable in the Home Department of State of M.P.

(2.) THE petitioner's contention is that he is working as Home Guard and an advertisement was issued inviting applications for the post of Constable (GD) in the Home Department (Police, State of M.P.). The petitioner has further stated that that he was entitled for grant of 10 additional marks. Learned counsel for petitioner has drawn the attention of this Court towards column no. 5(1) (3) of the advertisement and his contention is that in case a home guard personnel has completed three years of service as a Home Guard, 10 marks were required to be granted to him, however, the respondents while conducting the process of selection have not at all granted 10 bonus marks to the petitioner and therefore, he has not selected only on account of non grant of 10 bonus marks for which he is lawfully entitled therefore, he has been deprived of the benefit of appointment to the post of Constable (GD).

(3.) HEARD learned counsel for the parties and perused the record.