NARENDRA PRASAD MISHRA Vs. STATE OF M P

JUDGEMENT

(1.) In this petition, the petitioner, inter alia, has assailed the validity of the order dated 25.7.2013 as well as the notification dated 22.8.2013 by which the M.P. Education Service (School Branch) Recruitment and Promotion Rules, 1982 have been amended.

(2.) Learned counsel for the petitioner submitted that the process of recruitment for the post of Area Education Officer is vitiated as the reservation prescribed in the 1985 Rules has not been provided in the advertisement. On the other hand, learned Government Advocate has submitted that the challenge to the process of recruitment for the post in question on this ground is misconceived as 1985 Rules provide for reservation for Class-III & Class-IV posts, whereas Area Education Officer, admittedly is a Class-II post.

(3.) We have considered the submissions made on both sides. This Court by a detailed order passed today in Writ Petition No.14833/2013 and other connected matters has repelled the challenge to the notification dated 22.8.2013 as well as the order dated 25.7.2013. In respect of relief of counting teaching experience it has been held that over all teaching experience in Government School has to be taken into account for assessing the elilgibility of a candidate for participating in the process of recruitment for the post of Area Education Officer. So far as the relief claimed by the petitioner that in the advertisement dated 22.8.2013 no reservation has been provided as per Madhya PradeshEx-Servicemen (Reservation of vacancies in the State Civil Services and Posts Class-III & IV) Rule, 1985 is concerned, the same deserves to be stated to be rejected, as the post of Area Education Officer is a Class-II Gazetted Post, whereas the 1985 Rules apply to Class-III & Class -IV posts.